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State of Odisha - Section

Section 13 in The Orissa Cess Rules, 1963

13. Correction of errors.

- The Collector may on application or on his own motion correct any clerical or arithmetical mistakes in any Valuation Roll or assessment of cess payable in respect thereof or any error arising therein from any accidental slip or omission; provided that no such correction shall be made unless reasonable notice has been given to the parties concerned.