Section 140 in Jammu and Kashmir Municipal Corporation Act, 2000
140. Powers to amend list in certain cases.
- Notwithstanding anything contained in this Chapter, where the prescribed authority is satisfied that any property has been erroneously valued or assessed through fraud, accident or mistake whether on the part of the Corporation or any officer or employees of the Corporation or of the assessee, an opportunity of being heard or after making such enquiry as it may deem fit, pass an order amending the assessment already made and fixing the amount of tax payable for that property and on the issue of such an order the assessment list then in force shall, subject to the order, if any, passed in appeal or revision be deemed to have been amended accordingly with the effect from first day of January, or first day of April, or first day of July or first day of October next following the month in which the order is passed.
