Section 10 in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994
10. Inspection of the tax list by the tax payee or his agent.
(1)The Kar Nirdharan Adhikari shall revise the assessment list in accordance with the directions, if any, of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] and thereafter he shall give public notice of the place where the tax payers or their agents may inspect the list and take extract from it without paying any charges.(2)Public notice shall be deemed to have been given if it is published in some daily English or Hindi newspaper having wide circulation in the locality, and pasted upon a notice board of [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to be exhibited for public information.
