The respondents asserted that 11.10 acres of Survey No. 1009 remained unacquired, prompting a request for rectification under Section 87 of the Land Revenue Act, which led to a survey ... by the District Collector revealing inconsistencies in the recorded area; the Commissioner of Survey, Settlements, and Land Records clarified on 15 October 1994 that "clerical errors" refer only to minor inaccuracies not affecting area or classification, while the respondents maintained that the discrepancy qualified as a "clerical error," countered by the APHB's position that it was not amendable due to the protracted delay.