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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Uttar Pradesh - Subsection

Section 246(6) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(6)The Assistant Collector in-charge of the sub-Division may correct any clerical or arithmetical mistakes in the statement referred to in sub-section (5) or any error arising therein from any accidental slip or omission.]