Section 149(1)(a) in The Asansol Municipal Corporation Act, 1990.

[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

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

(i)in the description of any property or thing liable to 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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