Section 34(5)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(5)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)The Director may, at any time, either suo motu or on the application of any person, review an order passed by him under sub-section (1) on any one or more of the following grounds, namely:-

(i)that the said order is vitiated by any clerical or arithmetical mistake or error apparent on the face of the record; or

(ii)that subsequent to the passing of the said order, data for the better calculation of the basic annual sum have become available, or

(iii)that the said order requires to be modified in pursuance of the final order of any competent authority or Court:

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State of Tamilnadu - Subsection

Section 34(5)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963