Section 33(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)The Collector may at any time, but not later than six months from the date of award or where he has been required under the provisions of this Act to make a reference to the Authority under Section 60,before the making of such reference, by order, correct any clerical or arithmetical mistakes in either of the awards or errors arising therein either on his own motion or on the application of any person interested or local authority:Provided that no correction which is likely to affect pre-judicially any person shall be made unless such person has been given a reasonable opportunity of making representation in the matter.
