193. Furnishing of returns for purposes of revision in the annual value of lands and buildings.
- To enable the Municipal Property Tax Committee to revise the annual value of any land or building governed by any circumstances, specified in sub-section (1) of section 192, except in respect of a case under clause (e) thereof, the owner or the person liable to pay the tax for such land or building, shall furnish to the Chief Officer of the Municipality, not later than the thirty-first day of March of the year immediately following, a return in such form, as may be prescribed.
