Section 4(2) in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961
(2)In assessing the amount of the tax payable in respect of any land or building, a sum equal to ten percent of its annual letting value shall be deducted from such value by way of allowance for repairs and maintenance, insurance, sinking fund etc.[Provided that in case the annual letting values comes to Rs. 180/- or less by result of allowing the said deduction, no such deduction shall be allowed.] [Added by Notification No. Tax/F. 10(5) DLB/63, dated 9-8-1963, published in Rajasthan Gazette, Part IV-C, dated 5-12-1963.]
