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Madras Presidency - Section

Section 175 in Madras Estates Land Act, 1908

175. Correction of clerical and accidental mistakes.

- Any Collector specially empowered by the State Government in this behalf may, on application or of his own motion, correct a clerical or arithmetical mistake in any record-of-rights or any error arising therein from any accidental slip or omission:Provided that no such correction shall be made until reasonable notice has been given to the parties concerned to appear and be heard in the matter.