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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5) in The Rajasthan Land Tax Act, 1985

(5)The amount of tax as assessed by the Assessing Authority shall, subject to the provisions contained in section 25, be paid by the land-holder in accordance with the order against which the appeal has been presented and the payment of such amount shall not be stayed by the Appellate Authority.