Section 117 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
117. Authorised Valuation Officer to check assessment.
- When the list of assessment has been completed by the Chief Officer, he shall submit the same to the authorised Valuation Officer appointed by the State Government for the Municipal area. The authorised Valuation Officer shall verify the assessment as done by the Chief Officer, if necessary by inspection of properties concerned, and return the list duly checked and corrected to the Chief Officer within a period of two months.
