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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Lands and Buildings Tax Act, 1964

(2)The tax shall be in addition to any other tax for the time being payable in respect of the land and building or portion thereof under any other law for the time being in force.]Explanation deleted by Rajasthan 7 of 1992 [1.4.1992].