Section 11A in State Land Acquisition Act, 1990 (1934 A.D.)
11A. [ Correction of clerical or arithmetical errors etc. [Section 11-A inserted by Act XX of 1988, s. 6.]
(1)The Collector may, at any time but not later than six months from the date of award, or where he has been required under section 18 to make a reference to the court, before making of such reference, by order correct with the previous approval of the Divisional Commissioner any clerical or arithmetical mistakes in the award or errors arising therein either on his own motion or on the application of any person interested or a local authority :Provided that no correction which is likely to affect prejudicially any person shall be made unless such person has been given a reasonable opportunity of making a representation in the matter.(2)The Collector shall give immediate notice of any correction made in the award to all the persons interested.(3)Where any excess amount is proved to have been paid to any person as a result of the correction made under sub-section (1), the excess amount so paid shall be liable to be refused and in the case of any default or refusal to pay, the same may be recovered as an arrear of land revenue.]
