Section 136A in Kerala Land Reforms (Tenancy) Rules, 1970
136A. [ Correction of mistakes in orders of Land Tribunal [or the Taluk Land Board] [Inserted by SRO. No. 443/70dated 17/11/1970, published in K.G No. 51 dated 22/12/1970.] and Land Board.
- Clerical or arithmetical mistakes in orders of the Land Tribunal [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board or errors arising therein from any accidental slip or omission may at any time be corrected by the Land Tribunal [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board as the case may be either of its own motion or on the application of any of the parties.]
