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[Cites 0, Cited by 0] [Section 485] [Entire Act]

State of Gujarat - Subsection

Section 485(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Any informality, clerical error, omission or other defect in any assessment made or in any distress levied or attachment made or in any notice, bill, schedule, summons or other documents issued under this Act, or under any rule, regulation, bye-law or standing order may at any time as far as possible, be rectified.