Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(c) in The Rajasthan Land Tax Act, 1985 (c)"Assessing Authority" means the officer appointed as such by the State Government for any area by Notification in the Official Gazette to make determination of annual value and assessment of tax under this Act;
