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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Rajasthan - Subsection

Section 117(1)(b) in The Rajasthan District Boards Act, 1954

(b)the persons or class of persons to be made liable and the description of the property or other taxable thing or circumstances in respect of which they are to be made liable, except where and in so far as any such class or description is already sufficiently defined under clause (a) or by this Act;