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State of Madhya Pradesh - Section

Section 89 in The M.P. Land Revenue Code, 1959

89. Power of Sub-Divisional Officer to correct errors.

- The Sub-Divisional Officer may, at any time after the closure of the revenue surveys and during the term of settlement, correct any error in the area or assessment of any survey number of holding due to mistake of survey or arithmetical miscalculation :Provided that no arrears of land revenue shall become payable by reason of such correction.