Section 31 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
31. Rectification of mistakes.
- The Resettlement Commissioner, the Commissioner, Project Resettlement Officer or the State Government at any time within two years from the date of any order passed by him or it, on his or its own motion, rectify any mistake apparent from the record, and shall within a like period, rectify any such mistake which has been brought to his or its notice by any person affected by such order :Provided that no such rectification other than rectification of clerical or arithmetical mistakes arising from any accidental slip or omission shall be made, unless the Resettlement Commissioner, the Commissioner, the Project Resettlement Officer or the State Government, as the case may be, has given notice in writing lo the person likely to be affected by the order of his or its intention to do so and has allowed such person a reasonable opportunity of being heard.
