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[Cites 0, Cited by 1] [Section 67A] [Entire Act]

State of Karnataka - Subsection

Section 67A(2) in Karnataka Stamp Act, 1957

(2)The State Government, the Chief Controlling Revenue Authority or the Deputy Commissioner may suo motu or on application of any party affected at any time within three years from the date of any order passed by it or him review such order and rectify any mistake, or error apparent from the record:Provided that no such rectification shall be made to the prejudice of any person unless a reasonable opportunity to be heard is given to such person.]