Section 488 in Karnataka Municipal Corporations Act, 1976
488. Assessment, etc., not to be impeached.
(1)No assessment or demand made and no charge imposed under the authority of this Act shall be impeached or affected by reason of any clerical error or by reason of any mistake,-(a)in respect of the name, residence, place of business or occupation of any person, or(b)in the description of any property or thing, or(c)in respect of the amount assessed, demanded or charged:Provided that the provisions of this Act have in substance and effect been complied with and no proceedings under this Act shall, merely for defect in form, be quashed or set aside by any court.(2)No suit shall be brought in any court to recover any sum of money collected under the authority of this Act or to recover damages on account of any assessment, or collection of money made under the said authority:Provided that the provisions of this Act have in substance and effect, been complied with.(3)No distraint or sale under this Act shall be deemed unlawful, nor shall any person making the same be deemed a trespasser, on account of any error, defect or want of form in the bill, notice, schedule, form, summons, notice of demand, warrant of distraint, inventory or, other proceeding relating thereto, if the provisions of this Act, the rules and the bye-laws have, in substance and effect been complied with:Provided that every person aggrieved by any irregularity may recover satisfaction for any special damage sustained by him.
