(1) Notwithstanding anything contained in the foregoing provisions of this Chapter or in any enactment, rule, order or instrument for the time being in force and notwithstanding any custom, usage or practice to the contrary, the State Government may, if satisfied before the closing of settlement operations by a notification under sub-section (2) of section 142 that the rent-rates sanctioned under sub-section the rent-rates sanctioned under sub-section (5) of section 156 by the State Government need modification on account of the discovery of any error or omission: -(a)in the formation of assessment circles or assessment groups, or(b)in the classification of soil. or(c)in the evolution of rent-rates for any class of soil, order that such sanctioned rent-rates shall be reviewed by the Settlement Officer.(2)The Settlement Officer shall thereupon proceed to frame his modified proposals in the prescribed manner and the provision of section 155 and 156 shall apply thereto.
