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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Rajasthan - Subsection

Section 129(1) in The Rajasthan District Boards Act, 1954

(1)An appeal against an assessment, or any alteration of an assessment of a tax on circumstances and property may be made to the District Magistrate or to such other officer as may be empowered by the State Government in this behalf.