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State of Madhya Pradesh - Section

Section 33 in The M.P. Accommodation Control Act, 1961

33. Amendment of orders.

- Clerical or arithmetical mistakes in any order passed by a Rent Controlling Authority or the Judge or errors arising therein from any accidental slip or omission may, at any time, be corrected by the Rent Controlling Authority or the Judge on an application received in this behalf from any of the parties or otherwise.