Section 19 in Assam State Acquisition of Zamindaries Act, 1951
19. Correction of bona fide mistakes, etc.
(1)No correction of the compensation statement after it has been finally published under section 18 shall be made, except as provided in this section.(2)Correction of bona fide mistakes or corrections necessitated by succession by inheritance of any interest in the estate or tenure can be made by the Compensation Officer at any time before the payment of compensation, either of his own motion or on the application of the persons interested, but no such correction shall be made while an appeal affecting such entry is pending.(3)Every time, in making such corrections as are referred to in sub-section (2), the Compensation Officer shall cause a draft of the correction to be published in the same manner as the draft compensation statement is required to be published under section 16, and after considering and disposing of any objections that may be made in the manner provided in the sub-section (4) of section 16, shall cause the correction to be finally published.
