Section 124(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)It shall not be necessary to prepare a new assessment list every year. Subject to the provisions of sub-section (2), the Chief Officer may adopt the preceding year's assessment list for the new year, with such alterations as he thinks fit to make:Provided that -(i)a notice under sub-section (1) of Section 119 shall be given in all cases in which any property is for the first time assessed or [the assessment is increased, otherwise than by way of increase in the rate at which any tax is leviable;](ii)a notice under sub-section (2) of section 121 shall be published about the adoption of the list.
