Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act] State of Jammu-Kashmir - Subsection Section 96(1)(f) in Jammu and Kashmir Municipal Corporation Act, 2000 (f)by altering the assessment on the land or building which has been erroneously valued or assessed through fraud, mistake or accident; or