Section 10(4) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(4)After the period specified in the notice under sub-section (2) expires, the assessing authority shall investigate and dispose of the objections, after allowing the objector a reasonable opportunity be being heard in person or by agent, and cause the result thereof to be entered in the book kept under sub-section (3) and cause any amendment necessary in accordance with such result to be made in the assessment list, or, as the case may be, the list of modifications.
