Section 121(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The list so finally made by authorised Valuation Officer shall be authenticated by him under the seal of his office and his signature and he shall endorse a certificate hereon that no valid objections has been made to the valuation and assessment contained in the list, except in cases in which amendments have been made therein.
