(4)Every alteration made under Sub-section (1) shall be signed by the Executive Officer, and subject to the result of an appeal made under Section 153, shall take effect from the date on which the next instalment falls due, but the Executive Officer by such alteration shall not be deemed to have made a new or revised assessment list :[Provided that alteration which is made under Clauses (a), (c) or (d) of Sub-section (1) shall take effect from the beginning of the quarter next following the quarter in which -(i)the property became liable to taxation; or(ii)in incorrect valuation or assessment was made; or(iii)the value of the holding was increased, by additions or alterations, as the case may be, and all taxes leviable for any period proceeding the alteration of the assessment list shall be deemed to have become due on his first day of the quarter next following the date on which the alteration was signed by the Executive Officer.]
