Section 22 in The Rajasthan Soil and Water Conservation Act, 1964
22. Subsequent changes and correction of errors in the plan.
- Notwithstanding anything contained in section, the Executive Officer-(a)may make such minor changes in the plan as are at any stage necessitated by the charges that may occur in the land due to any unforeseen circumstances:Provided that no such change shall be made to the prejudice of any beneficiary without allowing him an opportunity of being heard;(b)may, if satisfied that a clerical or arithmetical error exists in the plan, correct the same in the prescribed manner, either on his own motion or on the application of an interested person.
