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State of Rajasthan - Section

Section 27 in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

27. First Appeal.

- An appeal against any order of a Luxury Tax officer shall lie to the Deputy Commissioner (Appeals) appointed under the Sales Tax Act and all the provisions relating to such appeal in the Sales Tax Act and the Rules made thereunder shall mutatis mutandis apply.