Section 414 in The Chhattisgarh Municipal Corporation Act, 1956
414. Informalities and errors in assessments, notices, bills, etc. not to be deemed to invalidate such assessment, etc.
(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.(2)No such informality, clerical error, omission or other defect shall be deemed to render the assessment, distress, attachment, notice, bill, schedule, summons or other document invalid or illegal, if the provisions of this Act and of the rules and bye-laws have in substance and effect been complied with; but any person who sustains any special damage by reason of any such informality, clerical error, omission or other defect shall be entitled to recover compensation for the same by a suit in a Court of competent jurisdiction or in any distress levied or attachment made.
