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[Cites 0, Cited by 0] [Section 569] [Entire Act]

State of Uttar Pradesh - Subsection

Section 569(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Any informality, clerical error, omission or other defects in any assessment made or 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 or bye-law may at any time, as far as possible, be rectified.