Section 43A in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
43A. [ Correction of clerical errors. [New section 43-A inserted by Punjab Act 20 of 1959, Section 6.]
- Clerical or arithmetical mistakes in a Scheme made or an order passed by any officer, under this Act arising from any accidental slip or omission may at any time be corrected by the authority concerned either of its own motion or on the application of any of the parties.]
