Section 123 in The City of Nagpur Corporation Act, 1948
123. Employment of assessor. - (1) The Corporation may, if it thinks fit, employ a person to determine the annual value of lands and buildings in accordance with the principles laid down in section 119.
(2)Any person so employed shall have power, at all reasonable times and after giving due notice, and on production, if so required, of authorization in that behalf from the [Commissioner], to enter on, survey and value any land or building within the City which the [Commissioner] may direct him to survey and value.(3)If any person wilfully delays or obstructs any person in the exercise of any of his powers under this section he shall be liable to a fine not exceeding one hundred rupees.
