Section 10 in The Orissa Public Demands Recovery Act, 1962
10. Power to amend certificate by addition, omission or substitution of parties.
- Subject to the law of limitation, the Certificate Officer may at any time and shall upon receipt of intimation, if any, under Sub-section (3) of Section 4 amend the certificate by addition, omission, or substitution of the name of any certificate-holder or certificate-debtor, or by alteration of the amount claimed therein, as the case may be :Provided that when any such amendment is made, a fresh notice and copy shall be issued as provided in Section 6.Chapter-III Execution of certificates
