Section 145 in The M.P. Municipal Corporation Act, 1956
145. Public notice and inspection of valuation.
(1)When the valuation under Section 143 of the lands and buildings in any ward has been completed, the Commissioner shall cause the respective valuations to be entered in a list and give public notice of the place where such list may be inspected.(2)Time for filing complaints against valuation. - The Commissioner shall at the same time and in the same manner, give public notice of a date, not being less than thirty days from the publication of such notice by which objections to the amount of any annual value or other particulars entered in the assessment list may be delivered at his office.
