Section 128(1)(a) in The Howrah Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

(a)any clerical or arithmetical mistake arising from any accidental slip or omission -

(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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