Section 128 in The City of Nagpur Corporation Act, 1948
128. Notice of objection to valuation.
(1)Any person dissatisfied with a valuation made under this Chapter may deliver at the municipal office a written notice stating the grounds of his objection to such valuation.(2)Such notice shall be delivered on or before the last day fixed in this behalf in the public notice referred to in section 126 or 127.
