Section 94(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)When the assessment list has been prepared, the Commissioner shall give public, notice thereof, and of the place where the list or a copy thereof my be inspected and every person claiming to be the owner, lessee or occupier of any land or building included in the list and any authorised agent of such person, shall be at liberty to inspect the list and to take extract there from free of charge.
