Section 10(5) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(5)The assessment list or, as the case may be, the list of modifications finally made under sub-section (4) shall be authenticated by the assessing authority under the seal of its office and signature, and the assessing authority shall endorse a certificate thereon that no valid objection has been made to the assessment list or as the case may be, the list of modifications, except in cases in which amendments have been made therein.
