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

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961

(1)Subject to the provisions of sections 104 and 107 and of any orders made or notifications issued by the State Government under either of those sections, the tax shall be leviable in a Municipality at the rate and from the date specified in the notification issued under section 104 by the State Government in respect of such Municipality.