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State of Punjab - Section

Section 66 in The Punjab Rent Act, 1995

66. Amendment of Orders.

- Clerical or arithmetical mistakes in any order passed by the Trinbunal or Rent Authority or errors arising therein from any accidential slip or omission may, at any time, be corrected by the Tribunal or, as the case may be, the Rent Authority on an application received in this behalf from any of the parties or otherwise.