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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22A] [Entire Act] State of Rajasthan - Subsection Section 22A(2) in The Rajasthan Lands and Buildings Tax Act, 1964 (2)Where such rectification has the effect of reducing the assessment, the amount due to the assessee shall be refunded to him.
