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NCT Delhi - Section

Section 56 in The Delhi Land Revenue Act, 1954

56. Correction of error or omission.

- Any Court or officer by whom an order has been passed in any proceeding under this Act may, within 90 days of such order, either of his won motion or on the application a party, correct any error or omission, not affecting a material part of the case, after such notice to the parties as may be necessary.