Section 50(10) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(10)Notwithstanding anything contained in sub-section (9), the authorised officer may at any time correct either of his own motion or on the application of any of the parties any clerical or arithmetical mistake in regard to any entry in the [draft assessment roll or in the] [The word 'compensation ' was omitted by section 5(v)(g) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] assessment roll as published finally.
