Section 50(9) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(9)The authorised officer may, if he is satisfied either of his own motion or on the application of any of the parties that a bona fide mistake has been made in regard to any entry in the [draft assessment roll or in the] [Inserted by section 7(2)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] [xxx] [The word 'compensation ' was omitted by section 5(v)(g) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] assessment roll as published finally, make necessary correction therein and on such correction being made, the provisions of sub-sections (3) to (8) shall, as far as may be, apply thereto.
