Section 39 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
39. Power to correct mistakes etc.
- Any clerical mistake, patent, error, or error arising from accidental slip or omission in the description of any ancient and historical monument or archaeological site and remains declared to be a protected monument or a protected area by or under this Act may, at any time, be corrected by the State Government by notification in the Official Gazette.
