Section 252(1)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

(a)any clerical or arithmetical error, -

(i)in the name, residence, place of business or occupation of any person liable to pay 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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