Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 414] [Entire Act]

State of Chattisgarh - Subsection

Section 414(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)Any informality, clerical error, omission, or other defect, in any assessment made or in any distress levied or attachment made or in any notice, bill, schedule, summons or other document issued under this Act or under any rule or bye-law may at any time, as far as possible, be rectified.