Section 10(1) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994
(1)The Kar Nirdharan Adhikari shall revise the assessment list in accordance with the directions, if any, of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] and thereafter he shall give public notice of the place where the tax payers or their agents may inspect the list and take extract from it without paying any charges.
