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State of Madhya Pradesh - Section

Section 75 in The M.P. Land Revenue Code, 1959

75. Power of Sub-Divisional Officer to correct errors.

- The Sub-Divisional Officer may, at any time after the closure of land survey, correct any error in the area or assessment of any survey number or plot number or block number due to mistake of survey or arithmetical miscalculation :Provided that no arrears of land revenue shall become payable by reason of such correction.