Section 46 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
46. Correction of clerical errors.
- Clerical or arithmetical mistakes in any order passed by any officer or authority under this Act or errors arising therein from any accidental slip or omission may at any time be corrected by such officer or authority either on his or its own motion or on an application received in this behalf from any of the parties.
