Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(4) in The Rajasthan Land Tax Act, 1985 (4)The Appellate Authority may remand a case for afresh assessment to the Assessing Authority with such directions as it may consider necessary and the Assessing Authority shall make a fresh assessment in accordance with such directions.
