Section 9(2) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(2)Where an objection in respect of the land or building mentioned in the provisional assessment list is filed in accordance with the provisions of Section 8, the Property Tax Commissioner shall, after affording reasonable opportunity of being heard and producing evidence to the objector, decide the objection and confirm, revise or modify the entries in the provision list in respect of such land or building.
