Section 98(1) in Kerala District Administration Act, 1979
(1)No assessment or demand made and ,(sic) charge imposed, under the authority of this Act shall be impeached or affected by reason of any clerical error or by reason of any mistake in respect of,-(a)the name, residence, place of business or occupation of any person ; or(b)the description of my property or thing; or(c)the amount assessed, demanded or charged :Provided that the provisions of this Act have in substance and effect been complied with :Provided further that no proceedings under this Act shall, merely for defect in form, be set aside by any court of law.
