Section 37 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
37. Power of Deputy Commissioner to correct errors etc.
(1)The powers and duties exercisable by the officers referred to in section 6 may also be exercised during the term of settlement, by the Deputy Commissioner or such other revenue officer as may be specified by the Government for the purpose, by notification in the official Gazette.(2)The Deputy Commissioner, may, at any time during the term of settlement, correct any error in the area or the assessment of any survey number or subdivision due to a mistake of survey or arithmetical miscalculations.
