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State of Rajasthan - Section

Section 16 in The Rajasthan Land Tax Act, 1985

16. Review.

- An order made under this Act may, for rectifying an error or mistake apparent on the face of the record or for other sufficient reasons, be reviewed by the Authority which made such order:Provided that no order shall be reviewed which has the effect of increasing the tax without giving a reasonable opportunity of being heard to the land-holder.