Section 15 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
15. Power to rectify bona fide mistakes and clerical errors.
- Notwithstanding anything contained in sections 12 or 14, the authorized officer, may, either of his own motion or on the application of any of the parties,-(a)if he is satisfied that a bona fide mistake has been made in regard to any entry in the final statement published under section 12 or 14, make the necessary corrections therein;(b)at any time, correct any clerical or arithmetical mistake in regard to any entry in such final statement.
