(1)After the expiry or the period specified in the public notice referred to in section 183, a draft valuation list of all lands and buildings in the municipal area on the basis of the returns furnished under that section and information, if any, collected by a Municipality, shall be prepared by the Chief Officer of the Municipality :Provided that where a return in respect of any land or building is not furnished under section 183, the Chief Officer shall ascertain the annual value of such land or building.
