142. Investigation of objections by Chief Municipal Officer.
(1)All such objections shall be entered in a register to be maintained for the purpose and, on receipt of any objection, the Chief Municipal Officer or any officer empowered in this behalf by the State Government shall give a notice in witting to the objector of a time and place at which his objection will be investigated.(2)At the time and place so fixed, the Chief Municipal Officer or any officer empowered in this behalf by the State Government shall hear the objection, in the presence of the objector or his authorised agent if he appears, or may for reasonable cause, adjourn the investigation.(3)When the objection has been determined the order passed on such objection shall be recorded in the said register and, if necessary an amendment made in the assessment list in accordance with the result of the objection.
