Section 120 — Correction of record-of-rights.

Any entry in the record of rights may, after such record has been made over to the Deputy Commissioner, be corrected by the Deputy Commissioner on the application of any person interested, or of his own motion. Such correction may be made on one or more of the following grounds and on no others:-- (a) that all persons interested in such entry wish to have it corrected; or (b) that by a decree in a suit brought under section eighty-three it has been declared to be erroneous; (c) that, being founded on a decree or order of a Civil Court, or on the order of a Revenue or Settlement-officer, it is not in accordance with such decree or order; or (d) that, being founded on such decree or order, the order or decision has subsequently been modified on appeal or review, or has been revised by the Chief Commissioner.

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