Section 145(1) in Haryana Municipal Corporation Act, 1994
(1)The Commissioner may, by written notice, call upon any person in the Municipal area to furnish such information as may be necessary for the purpose of a ascertaining -(a)whether such inhabitant is liable to pay any tax or fee imposed by the Corporation under this Act;(b)at what amount he should be assessed; or(c)the [***] [Word 'annual' omitted by Haryana Act No. 21 of 2012.] value of the land or building which he occupies and the name and address of the owner or lessee thereof.
