Section 132(1) in The City of Nagpur Corporation Act, 1948
(1)The annual value fixed under this chapter shall be entered in one or more registers to be kept for the purpose, wherein shall also be recorded(a)the serial number of each set of premises;(b)the description of each set of premises;(c)the name and place of abode of the owner and the name of the occupier;(d)the amount of the valuation;(e)the amount payable on account of the property [taxes] [This word was substituted for the word 'tax' by Maharashtra 13 of 1992, Section 21(a).];(f)any exemption granted from payment of the [general tax] [This words substituted for the words 'property tax', by Maharashtra 13 of 1992, Section 21(b).]; and(g)such other particulars as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may direct.
