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[Cites 0, Cited by 7] [Entire Act]

State of Uttar Pradesh - Section

Section 144 in The U.P. Municipalities Act, 1916

144. [ Authentication and custody of list.

(1)The Executive Officer or an officer authorised by him in this behalf, shall authenticate by his signature the areawise rental rates and the assessment list of the municipal area or any part thereof, as the case may be.
(2)Every list so authenticated shall be deposited in the office of the Municipality.
(3)As soon as the list for the entire municipal area is so deposited it shall be declared by public notice to be open for inspection.[Inserted by Uttaranchal Act No. 11 of 2005.]
Substituted by U.P. Act No. 8 of 2011. Prior to substitution, it stood as under:144. Authentication and custody of list.- (1) When all objections made under Section 143 have been disposed of, and all amendments required by sub-section (3) of that section have been made in the assessment list, the said list shall be authenticated by the signature of the President or, in the case of delegation under Section 143 to a committee or to an officer of Government or of the Municipality, by the signatures of not less than two members of such committee or by the signature of the officer aforesaid; and the person or persons so authenticating the list shall certify the consideration of all objections duly made and the amendment of the list so far as required by the decisions on such objections.(2) The list so authenticated shall be deposited in the municipal office, and shall, thereupon, be declared by public notice to be open for inspection.