Section 11 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
11. Settlement of objection.
(1)The Assessing Authority shall hold an inquiry into every objection and afford to the objector and any other person, who, in his opinion, is likely to be directly interested in the result of the objection a reasonable opportunity of being heard.(2)The Assessing Authority shall hear and record such oral or documentary evidence as may be relevant to the enquiry.(3)A memorandum of order passed on every' objection shall be recorded in the register of objections together with the date of such order; and the requisite correction, revision or modification, if any, shall be carried out in ink in the provisional assessment list under the signatures of the Assessing Authority.(4)An order made under sub-rule (3) shall, if not announced in the presence of the owner of the land or the building concerned, be notified to him by post under a certificate of posting.
