Section 158 in Gauhati Municipal Corporation Act, 1971
158. Amendment of assessment list.
(1)The Commissioner with the approval of the Standing Committee may, at any time amend the assessment list -(a)By inserting therein the name of any person whose name ought to be inserted; or(b)By inserting therein any land or building previously omitted; or(c)By striking out the name of any person not liable for the payment of property taxes; or(d)By increasing or reducing for adequate reasons the amount of any rateable value and of the assessment thereupon; or(e)By making or cancelling any entry exempting any land or building from liability to any property tax; or(f)By altering the assessment on the land or building which has been erroneously valued or assessed through fraud, mistake or accident; or(g)By inserting or a altering an entry in respect of any building erected, re erected, altered or added to after the preparation of the assessment list;Provided that no person shall be reason of any such amendment become liable to pay any tax or increase of tax in respect of any period prior to the commencement of the year in which the amendment is made.(2)Before making any amendment under sub-section (1) the Commissioner shall give to any person affected by the amendment, notice of not less than one month that he proposes to make the amendment and consider any objections, which may be made by such person:
