Section 74(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The municipality shall at the time of the publication of such assessment list give public notice of a time, not less than one month thereafter, when it will proceed to revise the valuation and assessment, and in all cases in which any property for the first time assessed, or the assessment thereof is increased, it shall give a specific notice thereof to the owner or occupier of the property.
