Section 152(1)(a) in The Chandernagore Municipal Corporation Act, 1990

[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

(a)any clerical or arithmetical mistake arising from any accidental slip or omission-

(i)in the description of any property or thing liable to 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

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