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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3)(b) in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961

(b)if necessary, make enquiries from the people living in neighbourhood and examine the previous record of the Municipality or other local authority in relation to such building or land.