Section 12 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
12. Finalisation of the assessment list.
(1)When all the objections duly filed have been decided and all necessary corrections, revisions and modifications resulting therefrom have been made in the provisional assessment list, the same shall be authenticated by the Assessing Authority by signing the following certificate :Certificate"Certified that all objections duly made have been decided and the foregoing list has been duly revised and modified to the extent necessitated by the decision of the said objections.Dated..............(Signature of Assessing Authority)."(2)The assessment list so finalised shall be deposited in the office of the Assessing Authority. A public notice in Form VIII shall be published in the manner prescribed for the publication of the notice under sub-rule (2) of Rule 5 stating that the final assessment list has been prepared and that the same may be inspected by any person desirous thereof at the place and within (he hours stated in the notice.(3)Every amendment, addition, correction or modification made in the list in accordance with the provisions of Section 10 or Section 11 or as a result of any appeal under Section 15 or any revision under Section 18 shall be authenticated by the signature of the Assessing Authority.
