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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Kanam Tenancy Abolition Act, 1976

(2)Nothing contained in sub-section (1) shall preclude the Settlement Officer.from correcting, either on his own motion or on the application of any person interested, a clerical or arithmetical mistake or error apparent on the face of the record, if he is satisfied that such a mistake or error exists in any entry in the register:Provided that no such correction shall be made without giving an opportunity to the party who may be affected thereby of being heard.