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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961

(3)A copy of the notification referred to in sub-rule (1) shall, as soon as may be, after the issue of the said notification, be affixed on the notice board of the Municipal office, and the contents thereof shall be proclaimed in the Municipality by beat of drum.