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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(3) in Rajasthan Panchayati Raj Rules, 1996

(3)Every person who becomes possessed of any vehicle, for which he is liable to pay the tax, shall, within fifteen days of his becoming so possessed of the same, bound to give notice in writing to the Sarpanch of the fact of his having become possessed of such vehicle.