Section 4 in The Rajasthan Lands and Buildings Tax Act, 1964
4. [ Determination of market value. [Substituted by Rajasthan Act No. 15 of 1973.]
- For purposes of this Act, the market value of any land or building or both shall be estimated to be the price which, in the opinion of the Assessing Authority, such land or building or both have fetched, if sold in the open market on the date of the commencement of the Rajasthan Urban Land Tax (Amendment) Act, 1973.]
