Section 14(2) in The Rajasthan Lands and Buildings Tax Act, 1964
(2)After the expiration of the period of [four years] [Substituted by Rajasthan Act No. 12 of 1977.] referred to in clause (a) of sub-section (1) the Government may, and after the expiration of the further period referred to in clause 9b) of sub-section (1), the Government shall, direct revision of the tax.
