(1)The Executive Officer may, at any time alter or amend the assessment list in any of the following ways :(a)by entering therein the name of any person or any property which ought to have been entered or any property which has become liable to taxation after the publication of the assessment list under Section 152;(b)by substituting therein for the name of the owner of any holding the name of any other person who has succeeded by transfer or otherwise to the ownership of the holding;(c)altering the valuation of or assessment on, any holding which has been incorrectly valued or assessed by reason of fraud, misrepresentation or mistake;(d)by revaluing or reassessing any holding the value of which has been increased by additions or alterations to buildings;(e)where the percentage on the annual value at which any tax is to be levied has been altered by the [Municipality] [Substituted vide Orissa Act No. 16 of 1968 and further substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the provisions of Section 144 by making a corresponding alteration in the amount of tax payable in each case;(f)by reducing upon the result of the appeal of the owner the valuation of any holding which has been wholly or partly demolished or destroyed or the value of which has been diminished from any cause beyond the control of the owner the operation of which could not have been prevented with due precaution; and(g)by correcting any clerical or arithmetical error.(2)The Executive Officer shall give at least one month notice to any person interested, of any alteration which he proposes to make under Clauses (a), (b), (c) or (d) of Sub-section (1) and of the date on which the alteration will be made.(3)The provisions of Sections 153, 154, 155 and 156 applicable to objections, shall, so far as may be, apply to any objection made in pursuance of a notice issued under Sub-section (2) and to any appeal made under Clause (f) of Sub-section (1).(4)Every alteration made under Sub-section (1) shall be signed by the Executive Officer, and subject to the result of an appeal made under Section 153, shall take effect from the date on which the next instalment falls due, but the Executive Officer by such alteration shall not be deemed to have made a new or revised assessment list :[Provided that alteration which is made under Clauses (a), (c) or (d) of Sub-section (1) shall take effect from the beginning of the quarter next following the quarter in which -(i)the property became liable to taxation; or(ii)in incorrect valuation or assessment was made; or(iii)the value of the holding was increased, by additions or alterations, as the case may be, and all taxes leviable for any period proceeding the alteration of the assessment list shall be deemed to have become due on his first day of the quarter next following the date on which the alteration was signed by the Executive Officer.]
