Section 8 in The Land Acquisition (Bihar Amendment) Act, 1960
8. Insertion of new Section 12-A in Act I of 1894.
- After Section 12 of the said Act, the following section shall be inserted, namely :-"12-A. Correction of award. - (1) The Collector may, before a reference if any, is made under Section 18 :-(i)on his own motion, within six months from the date of the award, or(ii)on the application of the person interested made within six months from the date of the award, correct any clerical or arithmetical error in the award.(2)The Collector shall give immediate notice of any correction made in the award to all persons interested.(3)Where as a result of a correction made under sub-section (1), it appears to the Collector that any amount has been paid in excess to any person, such person shall, after having been given an opportunity of being heard, be liable to refund the excess and if, on an order made by the Collector in this behalf, he fails or refuses to pay it, the same shall be realised as a public demand."
