Section 4(3) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
(3)If, after the date of assent, the Central Government is satisfied, whether from any information received by it or otherwise, that there has been any error, omission or mis-description in relation to the particulars of any mining concession or the name and residence of any concession holder specified in the First or the Second Schedule, it may, by notification, correct such error, omission or mis-description, and on the issue of such notification, the First or the Second Schedule, as the case may be, shall be deemed to have been amended accordingly.
