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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955

7. Power to correct mistakes:.

- If the State Government are satisfied that in any notification published under sub section (3) of Section 3, there is any error, including any clerical or arithmetical error, or error arising from any accidental slip or omission, they may by notification in the District Gazette concerned, correct such error.