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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in The Rajasthan Land Tax Act, 1985

(2)Where the amount of tax payable by a land-holder is reduced in appeal by the Appellate Authority, the amount of interest shall be calculated on such reduced amount and the excess amount of interest, if any, paid by the land-holder shall be refunded to him by the Assessing Authority.