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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Rajasthan - Subsection

Section 130(a) in The Rajasthan District Boards Act, 1954

(a)the appeal is brought within thirty days next after the date of the receipt of the notice of assessment or alteration of assessment or, if no notice has been given, within thirty days next after the date of the first demand under the assessment or alteration; and