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Section 40 — Amendment of orders.

The delhi rent control act, 1958
Clerical or arithmetical mistakes in any order passed by a Controller or 1the Tribunal or an Additional Tribunal or errors arising therein from any accidental slip or omission may, at any time, be corrected by the Controller or 1 [the Tribunal on an Additional Tribunal] on an application received in this behalf from any of the parties or otherwise.
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