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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Manipur - Subsection

Section 41(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)The deputy commissioner may at any time during the term of settlement correct any error in the area or the assessment of any survey number or sub-division due to a mistake of survey or arithmetical miscalculation:Provided that no arrear of land revenue shall become payable by reason of such correction.