Section 126 in The City of Nagpur Corporation Act, 1948
126. Public notice and inspection of valuations.
(1)When the valuation under section 124 of the lands and buildings in any ward has been completed, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall cause the respective valuations to be entered in a list and give public notice of the place where such list may be inspected.(2)Time for filing complaints against valuation. - The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall, at the same time and in the same manner, give public notice of a date, not being less than twenty days from the publication of such notice, by which objections to the amount of any annual value or other particulars entered in the assessment list may be delivered at his office.
