Section 70 in Orissa Minor Minerals Concession Rules, 2004
70. Power to rectify apparent mistakes.
- Any clerical or arithmetical mistake in any order passed by the Government or any other authority under these rules and any error arising therein from accidental slip or omission, may, within six months from the date of the order be corrected by the Government or the authority, as the case may be:Provided that no order prejudicial to any person shall be passed unless he has been given a reasonable opportunity of stating his case.
