Cantonments Act, I924

66.Assessment list:-

When a tax {Ins.by Act 26 of 1927, s.8.} [assessed] on the annual value of buildings or lands or both is imposed, the {Subs.by s.69, ibid., for "Cantonment Authority ".} [Board] shall cause an assessment list of all buildings or lands in the cantonment, or of both, as the case may be to be prepared in such form as the {Subs.by the A O.193,, for " L.G."} [Central Government] may by rule prescribe Assessment list.