Section 14 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
14. Power to rectify bona fide mistake and clerical errors.
- Notwithstanding anything contained in section 13, the authorised officer may, either on his own motion or on the application of any of the parties-(a)if he is satisfied that a bona fide mistake has been made in record to any entry in the final statement published under section 13, make necessary corrections therein;(b)at any time, correct any clerical or arithmetical mistakes in regard to any entry in such final statement.
