- With a view of rectifying any mistake apparent from the record, the Collector may amend any order made by him under this Act, within [two years] [Inserted 'ninety days' by Rajasthan Act No. 5 of 2016, dated 9.4.2016.] of the date of order either on his own motion or on the mistake being brought to his notice by person affected by the order:Provided that if any such amendment is likely to affect any person pre-judicially, it shall not be made without giving to such person reasonable opportunity of being heard.Analogous Law. - Section 47-B of the repealed Act.
