Section 161(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

(a)any mistake-

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

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

(iv)in the amount of tax assessed; or

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