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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(1)(vi) in The Calcutta Municipal Corporation Act, 1980

(vi)by altering the assessment on the land or building, which has been erroneously valued or assessed through fraud, mistake or accident, in which case such alteration shall take effect from the date such erroneous valuation or assessment took effect;