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State of Uttar Pradesh - Section

Section 202 in The U.P. Land Revenue Act, 1901

202. Correction of error or omission. -

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