Section 118(1) in The Rajasthan District Boards Act, 1954
(1)Any person ordinarily residing or carrying on business in the district within which the Board desires to impose a tax may, within thirty days from the publication of the said notice, submit to the Board an objection in writing to all or any of the proposals framed under the preceding section, and the Board shall take any objection so submitted into consideration and pass order thereon by special resolution.
