Section 14 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
14. Correction of clerical error or arithmetical mistake in the record-of-right.
- Notwithstanding anything contained in the United Provinces Land Revenue Act. 1901, as applicable to Kumaun and Garhwal Divisions or any other law for the time being in force, if the COmpensation Officer is satisfied that a clerical or arithmetical mistake or error apparent on the face of the record exists in the record-of-rights for the previous agricultural year, he may either on his own motion or on the application of any person interested, correct the same.
