Section 10A in Bengal Public Demands Recovery Act, 1913
10A. Power to amend certificate by addition, omission or substitution of parties.
Subject to the provisions of the Limitation Act, 1963 (36 of 1963), and upon application made to him by the certificate-holder, the Certificate Officer may, at any time, amend a certificate by the addition, omission or substitution of the name of any certificate-holder or certificate-debtor, or by the alteration of the amount claimed therein:Provided that when any such amendment is made a fresh notice and a copy of amended certificate shall be served upon the certificate-debtor as provided in section 7.
