Section 33A in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
33A. [ Correction of clerical or arithmetical errors. [Inserted by Act 27 of 1975.]
- Notwithstanding anything contained in any other law for the time being in force, if the Consolidation Officer or the Assistant Director of Consolidation is satisfied that a clerical or arithmetical error apparent on the face of the record exists in any document prepared under any provision of this Act, he shall either on his own motion or on the application of any person interested, correct the same.]
