Section 167 in The Mumbai Municipal Corporation Act, 1888
167. Assessment book may be amended by the Commissioner during the official year.
(1)The Commissioner may, upon the representation of any person concerned, or upon any other information, at any time during the official year to which an assessment book relates amend the same by inserting therein the name of any person whose name ought to be so inserted or any premises previously omitted or by striking out the name of any person not liable for the payment of any property tax or by increasing or reducing the amount of any rateable value [or the capital value, as the case may be] [These words were inserted by Maharashtra 11 of 2009. Section 23, dated 13-4-2009 (w.e.f. 1-4-2010).] and of the assessment, based thereupon, or by making or cancelling an entry exempting any premises from liability to any property tax.(2)Every such amendment shall be deemed to have been made, for the purpose of determining the liability or exemption of the person concerned in accordance with the altered entry, from the earliest day in the current official year when the circumstances justifying the amendment existed.
