87. Settlement officer to correct clerical and other errors admitted by all parties and application for correction of name to be made within two years.
- [The Director of Settlements and on making over the settlement records to the [Collector] [Substituted by Act No.36 of 1976.], the Collector may, at any time, correct or cause to be corrected any clerical error or errors admitted by the party concerned.]The aforesaid officer shall hear all applications made within two years after the introduction of the settlement, for the correction of any wrong entry of a pattadar's name in the register referred to in the preceding section and if satisfied about the error whether such error has been made through negligence, fraud, or collusion shall correct the same, notwithstanding that the party concerned does not admit the error, but no such application shall be entertained after two years, unless reasonable cause is shown to the said officer for the delay, and in such case if any error is proved it shall not be corrected without obtaining the sanction of the [Government] [Amended by Act No.III of 1308 F.].
