Section 5 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
5. Publication of provisional assessment list.
(1)When the provisional assessment list has been prepared, the Assessing Authority shall prepare a notice stating at what place and time the list may be open to inspection by the public and the date by which objections thereto may be filed.(2)The notice shall be published by affixation at the offices of the Assessing Authority, the local authority exercising jurisdiction in the urban area, the District Magistrate, the Sub-Divisional Officer, the Tahsiidar and at such other conspicuous place or places in the urban area concerned as may, by order, be specified by the Assessing Authority, it shall also be published by beat of drum in the urban area.(3)The date on which the provisional assessment list is made available for inspection shall be noted on the list and also in register in Form IV maintained for the purpose.
