Section 17 in The U.P. Government Estates Thekedari Abolition Rules, 1960
17.
(1)Except as provided by or under these rules no correction shall be made in the compensation statement after it has become final.(2)The Collector may, at any time before the payment of compensation either of his own motion or on application filed by a person interested, correct any clerical or arithmetical mistake in the compensation statement or any error arising therein from any accidental slip or omission.
