155. Certain mistakes not to vitiate assessment, etc:-

No assessment order, notice, warrant or other document made, issued or executed or purporting to be made, issued or executed under this Ordinance shall be void or otherwise inoperative merely for want of form, or for having been generated through a computer or for a mistake, defect or omission therein, if such want of form, or for having been generated through a computer, or mistake, defect or omission, is not of a substantial nature prejudicially affecting as assessee.