Section 10(3) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(3)Objection to the assessment list or list of modifications shall be made by the owner or occupier to the assessing authority before the time fixed in the notice by application in writing, stating the grounds on which the assessment list or the list of modifications is disputed. All applications so made shall be registered in a book to be kept by the assessing authority for this purpose.
