(1)No assessment and no charge or demand of the property tax or of any other tax made under this Act shall be called in question or shall in any way be affected by reason of-(a)any clerical or arithmetical mistake arising from any accidental slip or omission -(i)in the name, residence, place of business or occupation of any person liable to pay such tax, or(ii)in the description of any property or thing liable to such tax, or(iii)in the amount of assessment of such tax. or(b)(i)any clerical error, or(ii)any defect of form, not being of a substantial nature:Provided that the Chairman may, either of his own motion or on the application of any aggrieved person, correct any clerical or arithmetical mistake or clerical error or defect of form as aforesaid.
