Section 37A in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
37A. [ Rectification of error. Any clerical mistake, patent error or error arising from accidental slip or omission in the description of any ancient or historical monument or archaeological site or antiquity declared protected under this Act may, at any time, be corrected by the State Government by notification in the Official Gazette.] [Inserted by Notification No, F. 2(16)Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary Part 4A, dated 9.10.2007) (w.e.f. 25.5.2007).]
