Section 92 — Correction of error or omission.
The Tripura Land Revenue and Land Reforms Act, 1960
Any revenue officer by whom an order was passed in a case or proceeding may, either on his own motion or on the application of a party, correct any error or omission not affecting a material part of the case or proceeding, after such notice to the parties as he may consider necessary.Open in Lexace · Ask the AI about this section
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