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State of Assam - Section

Section 99 in Assam Municipal Act, 1956

99. Tax not invalid for want of form.

- No assessment of tax on property and no charge-or demand of any tax made under authority of this Act shall be invalid for error or defect of form, and it shall be enough in any valuation or assessment for the purpose if the property so valued or assessed is so described as to be generally known and it shall not be necessary to name the owner or occupier thereof.Recovery of taxes