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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(5) in The Rajasthan Land Tax Act, 1985

(5)After recording the oral evidence, if any, and examining the books of accounts and other documents produced before him and making such enquiry as he considers necessary, the Assessing Authority may-
(a)determine the annual value and assess the tax as disclosed by the land-holder; or
(b)refuse to accept the annual value as disclosed by the landholder and made determination of annual value and assessment of tax to the best of his judgment.