Section 125 in The City of Nagpur Corporation Act, 1948
125. Returns for purposes of valuation.
(1)To enable him to prepare the assessment list, the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] may, by written notice, require the owner or occupier of any land or building or any portion thereof to furnish him, within such reasonable period as the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] may fix, with information or with a written return signed by such owner or occupier -(a)as to the name and place of abode of the owner or occupier, or of both the owner and occupier of such land or building; and(b)as to the measurement or the gross annual rent or revenue or the description of other specified details or the actual cost or estimated market value of such land or building.(2)Every owner or occupier from whom any such requisition is made shall be bound to comply with the same and to give true information or to make a true return to the best of his knowledge or belief.(3)Whoever omits without reasonable cause to comply with such requisition, or furnishes a return which is untrue, shall in addition to any other punishment to which he may be liable, be precluded from objecting to any assessment made by the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] in respect of such land or building of which he is the owner or occupier.
