Section 152 in The M.P. Municipal Corporation Act, 1956
152. Authentication of assessment list when all objections have been disposed of.
(1)When objections have been determined and appeals disposed of and the entries required by Section 151 have been made, the assessment list shall be authenticated by the Commissioner, who shall certify under his signature that except in the cases in which amendments have been made as shown therein, no valid objection has been made to the annual values entered in the said list.(2)Thereupon the said assessment list shall, subject to such alterations as may thereafter be made therein under the provisions of sub-section (5), of Section 149 or of Section 153 be conclusive evidence of the amount of property tax leviable on each land or building within the City in the financial year to which the list relates.
