30. Correction by Compensation Officer of bona fide mistakes.
(1)A Compensation Officer may, on application or on his own motion, at any time before payment of compensation in accordance with a Compensation Assessment-Roll under Section 32, correct any entry in the Compensation Assessment-Roll as finally published in respect of any [intermediary] [Substituted by Act 20 of 1954.] to whom such Compensation Assessment-Roll relates or any entry in such Compensation Assessment-Roll which he is satisfied has been made owing to a bona fide mistake or is necessary as a result of succession to or transfer of the interest of [an intermediary] [Substituted by Act 20 of 1954.] or any other person whose name appears in such roll as a person entitled to compensation:Provided that no such correction shall be made if an appeal affecting such entry has been presented under Section 27.(2)No correction of any entry in the Compensation Assessment-Roll as finally published in respect of any [intermediary] [Substituted by Act 20 of 1954.] to whom such Compensation Assessment-Roll relates shall be made under sub-section (1) unless the Compensation Officer has first published a draft of such correction and sent by registered post, with acknowledgement due, a copy of such draft to the [intermediary] [Substituted by Act 20 of 1954.] to whom such correction relates and has finally published such correction after considering and disposing of any objections which may have been made to any such correction in the manner, provided in the last four preceding Sections.
