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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(m) in The Rajasthan Land Tax Act, 1985

(m)"year" means the twelve months ending on the thirty-first day of March, or, if the accounts of a land holder have been made up to a date within the said twelve months in respect of a year ending on any date other than the thirty first day of March, then, the year ending on the date up to which his accounts have so been made up.