Section 632(1) in The Orissa Municipal Corporation Act, 2003
(1)No assessment or demand made, and no charge imposed under the authority of this Act, shall be impeached or affected by reason of any clerical error or by reason of any mistake. -(a)in respect of the name, residence, place of business or occupation of any person; or(b)in the description of any property or thing; or(c)in respect of the amount assessed, demanded or charged.
