Section 74 in The Himachal Pradesh Municipal Corporation Act, 1994
74. Public notice of time fixed for revising assessment lists.
(1)The municipality shall at the time of the publication of such assessment list give public notice of a time, not less than one month thereafter, when it will proceed to revise the valuation and assessment, and in all cases in which any property for the first time assessed, or the assessment thereof is increased, it shall give a specific notice thereof to the owner or occupier of the property.(2)All objections to the valuation and assessment shall be made in writing before the time fixed in the notice, or orally or in writing at that time.
