61. [ Framing of preliminary proposals.- [sub. by Act 24 of 1936, s.24, for the original section.]
When a resolution has been passed by the Board proposing to impose a tax under section 60, the Board shall in the manner prescribed in section 255 publish a notice specifying-(a)the tax which it is proposed to impose;(b)the persons or classes of persons to be made liable and the description of the property or other taxable thing circumstance in respect of which they are to be made liable; and(c)the rate at which the tax is to be levied.]
