(1)There shall be constituted a Municipal Property Tax Committee in each Municipality consisting of the following members, namely: -(i)Three members to be elected by Municipal Council or Town Council(ii)The Executive Officer(2)The term of the Municipal Property Tax Committee constituted under sub-section (1) shall be one year from the date of its constitution and the new Municipal Property Tax Committee shall be constituted before the expiry of the term of the existing Municipal Proper Tax Committee:Provided that the existing Municipal Property Tax Committee shall continue to function till the constitution of the new Municipal Property Tax Committee.Provided further that a member shall not be eligible for election as member of the Municipal Property Tax Committee for more than two terms(3)The Chairman of the Municipal Property Tax Committee shall elect by from amongst themselves and he shall be eligible for re-election for one more term only.(4)The Municipal Property Tax Committee shall scrutinize the draft valuation list, the objections filed thereon under clause (b) of sub-section (1), and sub-section (3), of section 129 and determine the valuation:Provided that: -(a)Before determining the valuation of any land or building in respect of which an objection has been filed, an opportunity of being heard either in person or through an authorised agent, shall be given to the person, who has filed objection.(b)Where so objection has been filed under section 129 and the Municipal Property Tax Committee thinks it necessary to enhance the valuation, it may do so after giving a notice to the person concerned in such manner, as may be prescribed and after giving him an opportunity of being heard.(5)At the time of hearing under clause (a) or clause (b) of the proviso to sub-section (4) an officer of the Municipality shall remain present before the Municipal Property Tax Committee.(6)The procedure for hearing and disposal of objection shall be such, as may be prescribed;(7)When the objections have been determined the order in this behalf shall be recorded with the date in valuation register referred to in section 130 and a copy of the order shall be served within thirty days thereof on the person filing the objection in such form and in such manner, as may be prescribed.(8)When the valuation list has been determined, by the Municipal Property Tax Committee, a notice to that effect shall be published in the prescribed manner and a copy of the final valuation list shall be displayed in the office of the petitioner and at such other place or places as the petitioner may determine.(9)The Chief Officer of the Municipality shall thereupon make necessary entries in the valuation register referred to in Section 130.
