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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(2) in The Delhi Development (Betterment Charge Arbitration Rules, 1961

(2)Clerical or arithmetical mistakes in the award or errors arising from any accidental slip or omission may be corrected by such officer as may be appointed by the Central Government in this behalf on his own motion or on the application of any of the parties.