Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4) in The Rajasthan Lands and Buildings Tax Act, 1964

(4)[ The following shall have the right to be heard at the hearing of the appeal-
(a)the appellant, either in person or by authorised agent.
(b)the officer or authority against whose order the appeal has been preferred, either in person or by a representative.