Section 164(1)(a) in West Bengal Municipal Act, 1993

[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

(a)any clerical or arithmetical mistake arising from any accidental slip or omission -

(i)in the name, residence, place of business or occupation of any person liable to pay such tax, or

(ii)in the description of any property or thing liable to such tax, or

(iii)in the amount of assessment of such tax. or

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