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State of Rajasthan - Section

Section 67 in Rajasthan Land Revenue Act 1956

67. Correction of error or omission.

- Any Revenue Court or officer by whom an order has been passed in any proceeding under this Act may, either of his own motion or on the application of a party, correct any error or omission not affecting a material part of the case, after such notice to the parties, as may be necessary.