Section 18 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
18. Correction of clerical error or arithmetical mistake in the records.
- Notwithstanding anything contained in the Land Revenue Act, 1996, or any other law for the time being in force, if a revenue officer not below the rank of an Assistant Collector of the 1st class is satisfied that a clerical or arithmetical mistake or error apparent on the face of the record exists in the record-of-rights or in an annual record, he may, either on his own motion or on the application of any person interested, correct the same.
