Section 121 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
121. Authentication of list of assessment.
(1)The list so finally made by authorised Valuation Officer shall be authenticated by him under the seal of his office and his signature and he shall endorse a certificate hereon that no valid objections has been made to the valuation and assessment contained in the list, except in cases in which amendments have been made therein.(2)The list so authenticated shall be deposited in the municipal office, and shall there be open for inspection during office hours to all owners and occupiers of property entered therein or to the agents of such persons, and a notice that it is so open [shall be published before the 31st day of July of the official year to which the list relates:Provided that, the Collector may, for reasons to be recorded, allow the publication of such notice at a latter date, but not later than the 31st day of December of the official year aforesaid.] [This portion was substituted for the words 'shall be forthwith published' by Maharashtra 45 of 1975, Section 12.]
