Section 195(1)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

(a)Any clerical or arithmetical error, -

(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 think liable to such tax; or

(iii)In the amount of assessment of such tax; or

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