Section 168 in The Mumbai Municipal Corporation Act, 1888
168. New assessment book need not be prepared every official year.
(1)It shall not be necessary to prepare a new assessment book every official year. Subject to the provisions of sub-section (3), the Commissioner may adopt the entries in the last preceding year's book with such alterations as he thinks fit as the entries for each new year.(2)But public notice shall be given in accordance with sections 160 and 162 every year and the provisions of the said sections and of sections 163 to 167, both. inclusive, shall be applicable each year.(3)A new assessment book shall be prepared at the least once in every [five years] [These words were substituted for the words 'four years' by Maharashtra 27 of 2010, Section 8 (w.e.f. 26-8-2010).].[Special provisions concerning the Water and Sewerage taxes and charges] [This heading and sections 169 to 172 were substituted by Maharashtra 34 of 1973, Section 20.]
