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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Rajasthan - Subsection

Section 116(1) in Rajasthan Municipalities Act, 2009

(1)Whenever the title of any person primarily liable for the payment of a tax imposed on a building or land or both, is transferred, the person whose title is so transferred and the person to whom the same shall be transferred shall give notice of such transfer in writing to the Municipality.