Section 17 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
17. Assessment of fee not invalid for defect or error.
- No assessment or no charge or demand of any fee including interest, if any, made under the authority of this Act shall be invalid by reason of any clerical error or other defect of form, and when any property is described for the purpose of assessing any such fee, it shall be sufficient to describe it so that it shall be generally known, and it shall not be necessary to name the owner or occupier thereof.
