51B. [ Revision or correction of entry in record-of-rights.-(1) Any Revenue Officer specially empowered by the State Government in this behalf may, on an application or on his own motion, at any stage of revision or preparation of the record-of-rights under this Chapter but before final publication of any such record-of-rights, revise or correct any entry in such record-of-rights after giving the persons interested an opportunity of being heard and after recording the reasons therefor:
Provided that any order made under this sub-section shall be appealable in accordance with the provisions of sub-section (5) of section 51A.] [Substituted by West Bengal Act 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969.]
