Section 31A in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
31A. [ Correction of clerical and arithmetical mistakes in scheme. [This section was inserted by Bombay 33 of 1956, Section 5.]
- If, after a scheme has come into force, it appears to the Settlement Commissioner that the scheme is defective on account of any clerical or arithmetical mistake or error arising therein from any accidental slip or omission, and he is satisfied that the correction of such mistake or error would not vary the scheme in any material particular, he may by order in writing correct such mistake or error and publish his order in the prescribed manner.]
