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[Cites 0, Cited by 5] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(1) in The Orissa Land Reforms Act, 1960

(1)Any order passed under this Act may, after notice to all persons interested, be reviewed by the officer who made the order or his successor in office on the ground of any clerical mistake or error in course of any proceeding under this Act.