Section 176 in Uttarakhand Panchayati Raj Act, 2016
176. Savings.
- No assessment list or other list, notice, bill or other such document specifying or purporting to specify with reference to any tax, charge, rent or fee to any person, property, thing or circumstances shall not be invalid by reason only of a mistake in the name, residence, place of business or occupation of person or in the description of the property, thing or circumstances, or by reason of any clerical error or defect of form; and it shall be sufficient that the person, property, thing or circumstance is described sufficiently for the purpose of identification and it shall not be necessary to name the owner or occupier of any property liable in respect of a tax.
