Section 19(3) in The Rajasthan Lands and Buildings Tax Act, 1964
(3)[] [Renumbered by Rajasthan Act No. 13 of 1987.] Notwithstanding that an application for revision of an order has been preferred to the [ Divisional Commissioner] [Substituted by Rajasthan Act No. 13 of 1987.] the tax shall be paid in accordance with the order against which revision has been preferred.
