Section 28A in The West Bengal Non-Agricultural Tenancy Act, 1949
28A. [ Correction of entry in record-of-rights.-] [Section 28 and 28A substituted for original section 28 by W.B. Act 8 of 1974.] Any Revenue Officer specially empowered by the State Government in this behalf may, of his own motion at any time or on application within one year from the date of certificate of the final publication of the record-of-rights under sub-section (2) of section 28, correct any entry in such record-of-rights which he is satisfied has been made owing to bona fide mistake:
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 and if any appeal affecting such entry has been made under sub-section (5) of section 28, until the appeal is finally disposed of.
