LexSection 58P — Notice or order not to be invalid for error in description.
The Wild Life (Protection) Act, 1972
1 [58P. Notice or order not to be invalid for error in description. -- No notice issued or served, no declaration made, and no order passed under this Chapter shall be deemed to be invalid by reason of any error in the description of the property or person mentioned therein if such property or person is identifiable from the description so mentioned.]Open in Lexace · Ask the AI about this section