(3)The valuation list prepared by the Valuation Officer under Subsection (2) of Section 143 shall be published in the Municipal Office and the list for each ward at a conspicuous place of the concerned ward and public notice be given by beat of drums and by such other means as posting of placards in the conspicuous places throughout the Municipality to the effect that the said lists can be inspected at such places and objections, if any, be filed by the persons interested before the Executive Officer within the date specified therein.
