Section 41 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
41. Power to correct mistakes, etc.
- Any clerical or typographical mistake, patent error or error arising from an accidental slip or omission in the description of any monument or archaeological site and remains declared to be protected monuments or protected areas, as the case may be, under this Act may, at any time, be corrected by the Director by notification in the official gazette.
