Section 525(1) in The Mumbai Municipal Corporation Act, 1888
(1)Any informality, clerical error, omission or other defect in any assessment made or in any distress levied or any notice, bill, schedule, summons or other document issued under this Act, or under any regulation or by-law [or rule] [These words were inserted by Bombay 48 of 1950, Section 76(1).] made under this Act, may at any time, as far as possible, be rectified.
