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[Section 144]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 144(3) in The U.P. Municipalities Act, 1916
| Substituted by U.P. Act No. 8 of 2011. Prior to substitution, it stood as under:144. Authentication and custody of list.- (1) When all objections made under Section 143 have been disposed of, and all amendments required by sub-section (3) of that section have been made in the assessment list, the said list shall be authenticated by the signature of the President or, in the case of delegation under Section 143 to a committee or to an officer of Government or of the Municipality, by the signatures of not less than two members of such committee or by the signature of the officer aforesaid; and the person or persons so authenticating the list shall certify the consideration of all objections duly made and the amendment of the list so far as required by the decisions on such objections.(2) The list so authenticated shall be deposited in the municipal office, and shall, thereupon, be declared by public notice to be open for inspection. |