Section 124 in The City of Nagpur Corporation Act, 1948
124. Assessment of annual value and duration of assessment.
(1)The valuation of any land or building situated in one or more of the several wards, the respective numbers, names and boundaries of which may be specified by the State Government by notification, which has been made before the commencement of this Act and is in force at the commencement of this Act, shall remain in force and shall be deemed to be the valuation for the assessment of the [property taxes] [These words were substituted for the words 'property tax' by Maharashtra 13 of 1992, Section 20.] on such land or building under this Act until such time as the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] makes a fresh valuation under this Act of the lands and buildings in each such ward, and the annual value of such lands and buildings in each such ward shall, after such assessment has been made by the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] remain unchanged for a period of one year and may be revised thereafter by the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] at the termination of successive periods of one year.(2)The [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] may, instead of making a new assessment every year, adopt the existing assessment, with such alteration as he thinks fit, as the assessments for each new year, giving to persons affected by such alterations the same notice of the altered valuation and assessment as would have been required if a new assessment had been prepared.(3)The [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] shall arrange for a survey for the purposes of assessment of each part of the City at least once in five years save for the omission, with the previous consent of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 54.], of any small areas which might be more conveniently re-assessed in a subsequent year.
