106. Preparation and publication of property tax register.
(1)A Property tax register in respect of [buildings or vacant lands] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] or both in the municipal area containing such particulars shall be prepared and revised in such manner as may be prescribed.(2)[ ***] [Omitted by Act 31 of 2003 w.e.f. 20-8-2003.](3)The authorised officer may on an application made by any person and subject to payment of such fees as may be specified by the Municipal Council from time to time, permit such person to inspect the Property tax register at reasonable hours or grant certified extract of the entries in the register or certified copies thereof.
