Section 45A in West Bengal Estates Acquisition Act, 1953
45A. [ Correction of entry in record-of-rights.Any Revenue Officer specially [empowered] [Section 45A Inserted by Section 14 of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect).] by the State Government in this behalf may correct any entry in any record-of-rights if it is necessary in his opinion to do so [in pursuance of an order under section 5A or] [Inserted by Section 21(1) of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961).] on account of any amendment made in the provisions of this Act or the rules made thereunder :
Provided that no such correction shall [, except where it is made in pursuance of an order under section SA,] [Inserted by Section 21(2), ibid.] be made until reasonable notice has been given to the parties concerned to appear and be heard in the matter.]
