Section 37 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
37. Power of Collector to correct clerical, etc. mistakes in declaration or award.
- Any clerical or arithmetical mistake in the declaration made under section 21, or in an award made under section 25, or errors arising therein from accidental slips or omissions, may [* * * *] [The portion beginning with 'at any time' and ending with 'or as the case may be, the award' was deleted by Maharashtra 21 of 1975, Section 26(a).] be corrected by the Collector, either of his own motion or on the application of a person interested in the declaration or award, and the declaration or award as corrected, shall be deemed to have been amended accordingly:[Provided that, no declaration or award shall be corrected unless an opportunity is given to the person whose interest may be affected as a result of such correction to be heard.] [This proviso was added by Maharashtra 21 of 1975, Section 26(b).]
