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State of Madhya Pradesh - Section

Section 113 in The M.P. Land Revenue Code, 1959

113. [ Correction of errors in record of rights. [Substituted by M.P. Act No. 23 of 2018]

- The Collector may, at any time, correct or cause to be corrected any clerical errors and any errors which the parties interested admit to have been made in the record-of-rights prepared under section 108.]