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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(6) in The Rajasthan Lands and Buildings Tax Act, 1964

(6)If the amount of assessment is reduced by the appellate authority under sub-section (5), he shall order the excess amount of tax, if realised, to be refunded.] [Substituted by Rajasthan Act No. 19 of 1982.]