Section 14(4) in The Rajasthan Lands and Buildings Tax Act, 1964
(4)For the purpose of revision of the tax under sub-sections (2) and (3)-(a)the reference in section 4 and in clause 9a) of sub-section (1), to "the date of commencement of the Rajasthan Urban Land Tax (Amendment) Act, 1973," shall be construed as a reference to the 1st day of April, of the year in which the direction under the said sub-section is issued; and(b)the period of ninety days referred to in section 7 shall be computed from the date on which such direction is issued.
