(1)The Executive Officer may, at any time alter or amend the assessment list in any of the following ways :(a)by entering therein the name of any person or any property which ought to have been entered or any property which has become liable to taxation after the publication of the assessment list under Section 152;(b)by substituting therein for the name of the owner of any holding the name of any other person who has succeeded by transfer or otherwise to the ownership of the holding;(c)altering the valuation of or assessment on, any holding which has been incorrectly valued or assessed by reason of fraud, misrepresentation or mistake;(d)by revaluing or reassessing any holding the value of which has been increased by additions or alterations to buildings;(e)where the percentage on the annual value at which any tax is to be levied has been altered by the [Municipality] [Substituted vide Orissa Act No. 16 of 1968 and further substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the provisions of Section 144 by making a corresponding alteration in the amount of tax payable in each case;(f)by reducing upon the result of the appeal of the owner the valuation of any holding which has been wholly or partly demolished or destroyed or the value of which has been diminished from any cause beyond the control of the owner the operation of which could not have been prevented with due precaution; and(g)by correcting any clerical or arithmetical error.
