Section 153(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)Correction of bona fide mistakes or corrections necessitated by Succession to or Inheritance of any interest in the estate can be made by the compensation officer at any time before the payment of compensation either of his own motion or on the application of the person interested, but no such correction shall be made while any legal proceeding affecting such entry is pending.
