Section 12(c) in The Maharashtra Municipal Property Tax Board Act, 2011
(c)As and when required by the Government to do so,-(i)to review the property tax system and suggest suitable basis for valuation of properties and assessment of property tax;(ii)to design and formulate transparent procedure for ensuring quality and transparency in valuation or assessment process and facilitating disclosure of valuations for fair comparison of properties as well as inspection of the same for verification;(iii)to recommend modalities for periodic revision of the property tax assessment.
