Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3) in Jammu and Kashmir Agrarian Reforms Act, 1976

(3)No application for review shall lie against any order passed under this Act or the rules made thereunder, but clerical or arithmetical mistakes in orders or errors a rising therein from any accidental slip or omission may, at any time, be corrected by the authority, which has made such order.