- Any Revenue Officer specially empowered by a Local Government in this behalf may, on application or on his own motion, within two years from the date of the certificate of final publication of the record- of-rights under sub-Section (2) of Section 99, correct any entry in such record-of-rights which, he is satisfied, has been made owning to a bona fide mistake:Provided that no such correction shall be made if an appeal affecting such entry has been filed under Section 109 or until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
