Section 166 in The Mumbai Municipal Corporation Act, 1888
166. Authentication of ward assessment book when all complaints have been disposed of.
(1)When all such complaints, if any, have been disposed of and the entries required by clause (e) of section 156 have been completed in the ward assessment book, the said book shall be authenticated by the Commissioner, who shall certify under his signature, that except in the cases, if any, in which amendments have been made as shown therein, no valid objection has been made to the rateable values [or the capital values, as the case may be,] [These words were inserted by Maharashtra 11 of 2009. Section 22, dated 13-4-2009 (w.e.f. 1-4-2010).] entered in the said book.(2)Thereupon the said ward assessment book subject to such alterations as may thereafter be made therein, under the provisions of the next following section, shall be accepted as conclusive evidence of the amount of each property tax leviable on each building and and in the ward in the official year to which the book relates.
