Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 158(1)] [Section 158] [Entire Act]

State of Assam - Subsection

Section 158(1)(f) in Gauhati Municipal Corporation Act, 1971

(f)By altering the assessment on the land or building which has been erroneously valued or assessed through fraud, mistake or accident; or