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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in The Rajasthan Land Tax Act, 1985

(1)Where a land-holder liable to pay tax fails to make advance payment of the amount of tax at the time of filling prescribed returns or to make payment of the amount of tax assessed by the Assessing Authority, he shall be liable to pay interest on the amount of tax payable by him at the rate of percent per annum from the date on which payment of the amount of tax became due upto the date of payment of such amount.