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State of Uttar Pradesh - Section
Section 143 in The U.P. Municipalities Act, 1916
143. [ Objections on proposed rates and list.
- The Municipality or the Executive Officer authorised by it in this behalf shall dispose off the objections in accordance with the manner prescribed in the rules.[Inserted by U.P Act No. 26 of 1964.]| Substituted by U.P. Act No. 8 of 2011. Prior to substitution, it stood as under:143. Objections to entries in list.- (1) The Municipality shall at the same time give public notice of a date, not less than one month thereafter, when it will proceed to consider the valuations and assessments entered therein, and in all cases in which any property is for the first time assessed or the assessment is increased, it shall also give notice thereof to the owner or occupier of the property, if known.(2) All objections to valuations and assessments shall be made to the Municipality, before the date fixed in the notice, by application in writing stating the grounds on which the valuation and assessment are disputed, and all applications so made shall be registered in a book to be kept by the Municipality for the purpose.(3) The Municipality, or a committee empowered by delegation in this behalf, or an officer of Government or the Municipality to whom, with the permission of the Prescribed Authority the Municipality delegates, and it is hereby empowered so to delegate by resolution, powers in this behalf, shall, after allowing the applicant an opportunity of being heard in person or by agent, -(a) investigate and dispose of the objections;(b) cause the result thereof to be noted in the book kept under sub-section (2); and(c) cause any amendment necessary in accordance with such result to be made in the assessment list. |