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State of Rajasthan - Section

Section 180 in Rajasthan Land Revenue Act 1956

180. Power of Government to levy additional urban rates.

—Notwithstanding anything contained it this Act, the State Government may at any time, by notification in the Official Gazette, direct that any urban area that may have developed in any part of the Sate shall be subject to the levy, in accordance with Rules made under this Act, of a special urban rate in addition to rent.F: Miscellaneous