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Union of India - Section

Section 36 in The Madras Ancient And Historical Monument And Archaeological Sites And Remains Act, 1966

36. Power to correct mistakes, etc .-Any clerical mistake, patent error or error arising from accidental slip or omission in the description of any ancient monument or archaeological site and remains declared to be a protected monument or a protected area under this Act may, at any time, be corrected by the Government by notification.