Section 41 in The Orissa Survey and Settlement Act, 1958
41. Correction of arithmetical mistake.
- [Any Settlement Officer or Chief Survey Officer or any other Officer specially empowered by the Board of Revenue] [Substituted by Act No. 7 of 1962.] in this behalf may on application or on his own motion, correct any clerical or arithmetical mistake in any map, plan or in any record-of-rights or any error arising therein from any accidental slip or in omission :Provided that no such correction shall be made unless reasonable notice has been given to the parties concerned.
