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State of West Bengal - Section

Section 37 in The West Bengal Non-Agricultural Tenancy Act, 1949

37. Correction of settlement rent-roll. -

The Revenue Officer may at any time correct any bona fide clerical mistake in or omission from the settlement rent-roll and shall make such alterations in the same as may be necessary to give effect to any decision under sub-section (1) of section 33 or section 34.