Section 33 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
33. Correction of clerical error or arithmetical mistake in the record of rights.
- Notwithstanding anything contained in the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901) or any other law for the time being in force, if the Compensation Officer is satisfied that a clerical or arithmetical mistake or error apparent on the face of the record exists, in the record of rights for the previous agricultural year, he may, cither on his own motion or on the application of any person interested, correct the same.
