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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(5)(b) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(b)to correct any clerical or arithmetical mistakes in judgments or errors arising therein from any accidental slip or omission, either of its own motion or on the application of the parties.