Section 6 in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961
6. Revision of assessment.
(1)The public notice required to be given under section 1 16 shall be in form 11.(2)The book to be kept by the assessor under sub-section (3) of section 117 shall be in form 111.(3)The public notice required to be published under sub-section (6) of section 117 shall be in form IV.(4)A public notice under sub-rule (1) or sub-rule (3) shall be served in the manner laid down in or under sub-section (3) of section 250.
