(2)Any objection to a valuation or assessment shall be made in writing to the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] before the date fixed in the notice, and shall state in what respect the valuation or assessment is disputed and all objections so made shall be recorded in a register to be kept for the purpose by the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"].
