Legal Document View

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

State of Rajasthan - Section

Section 7 in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961

7. Form of notice under section 126.

- The notice required to be given to the Board under the proviso to sub-section 91) of section 126 shall be in form V.Form I[See Rule 4 (1)]Assessment List
......Municipal Board/Council District......
Year...........
S. No. Ward No. Name of the street or Mohalla in which theproperty is situated Designation of the property either by name ornumber sufficient for identification
1 2 3 4
       
Name and address of the owner Name and address of the occupier Name of tenant and amount of rent paid per annum(or if there is more than one tenant, amount of rent paid byeach per annum) Annual letting value of the building
5 6 7 8
       
Amount of tax assessed Decision of the revising Authority Result of appeal, if any Remarks
  Annual letting value Amount of tax assessed Annual letting value Amount of tax assessed  
9 10 11 12
       
[Form II] [Substituted by Notification No. F. 8 *89) LSG/60, dated 27-8-1962, Rajasthan Gazette, Part IV-(C), dated 4-10-1962.][See Rule 6(1)]Office of the Municipal Board/CouncilPublic NoticeNotice is hereby given that the assessment list of the tax on annual letting value of buildings and lands situated within the Municipal limits of............have been prepared and are open for inspection at the Municipal Office from.............to.........during any working day. The revising authority will proceed to revise the valuation and assessment from.............Assessor.Form III[See Rule 6(2)]Register of objections
......Municipal Board/Council District......
Objections
S.No. Receipt No. Date of receipt Name of owner & House No. Amount of tax assessed
1 2 3 4 5
         
Date Decision of the Revising Authority Signature Remarks
  Annual letting value Amount of tax assessed    
6 7 8 9 10
         
Form IV[See Rule 6(3)]Public Notice under section *[117] (6) of Rajasthan Municipalities Act, 1959.
......Municipal Board/Council District......
Notice is hereby given that the assessment list of the tax on the annual letting value of buildings and lands situated within the Municipal limits of. has been authenticated by the Revising Authority and deposited in the Municipal Office and is open for inspection by the owners and occupiers of the properties or their agents at the Municipal Office during office hours on all working days.This day of............19....Signature of the Chairman.Form V[See Rule 7]Notice under the proviso to sub-section (1) of section 126 of the Rajasthan Municipalities Act, 1959.