(1)The annual valuation of lands and buildings and the tax demand as determined under this Chapter shall be entered in the Municipal Assessment Book.(2)The Municipal Assessment Book shall be maintained in such form and in such manner, as may be prescribed.(3)The Chief Officer of a Municipality may, at any time, make such corrections in the Municipal Assessment Book, as may be necessary to incorporate changes required to be made in accordance with the provisions of this Act or for removal of patent errors or defects after recording the reasons therefore.(4)The Municipal Assessment Book duly authenticated in the manner prescribed, shall be kept in the office of the municipality and extract therefrom shall be made available on payment of such fees, as may be prescribed.
