(6)Notwithstanding anything contained in other provisions of this Code, the Revenue Inspector may correct any undisputed error or omission in the record of rights (khatauni) or khasra in such manner and after making such inquiry, as may be prescribed.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]Explanation. - The power to correct any error or omission under this section shall not be construed to include the power to decide a dispute involving question of title.
