Section 137 in The Chhattisgarh Municipalities Act, 1961
137. Public notice of time fixed for lodging objections.
(1)The Chief Municipal Officer shall, at the time of the publication of the assessment list under Section 136, give public notice of a date not earlier than thirty days from the publication of such notice by which objections to the valuation or assessment in such lists may be delivered at his office.(2)The Chief Municipal Officer shall in all cases in which the property is for the first time assessed or the assessment is increased as a result of increase in the valuation of the property give special notice thereof to the owner or occupier of the property, if known, and if the owner or occupier of property is not known, shall cause such notice to be affixed in a conspicuous place on the property.(3)Any person, dissatisfied with a valuation or assessment made under this Chapter, may file an objection at the Municipal office stating the grounds to such valuation or assessment on or before the last day fixed in this behalf in public notice referred to in sub-section (1) or (2).
