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State of Rajasthan - Section

Section 113 in Rajasthan Municipalities Act, 2009

113. Assessment of tax and appointment of Assessors.

(1)For assessing municipal tax the State Government may appoint Assessors who shall assess tax in such form and in such manner as may be laid down in rules made by the State Government in that behalf.
(2)The Assessors may be assigned any other functions by general or special orders of the State Government.