(1)The amount, due by any person on account of any tax on the annual value of holdings, shall be deemed to be the amount entered in the lists, the notice relating to which is published, under Section 152, unless the amount entered in such lists is subsequently altered as provided in this Act, in which case the amount to which the assessment or rating is so altered shall be deemed to be the amount due.(2)Such tax shall be payable in quarterly instalments, and every such instalment shall be deemed to be due on the first day of the quarter of which it is payable.
