Section 108(4) in The Gujarat Municipalities Act, 1963
(4)Authentication of list:-As and when in respect of any property the objections made under this section have been disposed of and the amendments required by subsection (3) have been made in the assessment list, the said list so far as such property is concerned shall be authenticated by the signature of the chairman and at least one other member of the executive committee, or if the executive committee's powers and functions under sub-section (3) have been transferred to any other committee or to an officer or pensioner of the Government, by the signatures of not less than two members of such committee or of the officer or pensioner aforesaid; the person or persons so authenticating the list shall certify that no valid objection has been made to the [***] [The words 'valuation and' deleted by the Gujarat Municipalities (Amendment) Act, 2007, section 8(3).] assessment of the property contained in the list except in the cases in which amendments have been made therein.
