Section 14(1) in The Rajasthan Lands and Buildings Tax Act, 1964
(1)The amount of tax determined under section 10 or 11 with the modification. if any, made under section 15 or in any appeal under section 16 or revision under section 19, shall remain in force-(a)for a period of [four years] [Substituted by Rajasthan Act No. 12 of 1977.] from the date of commencement of the Rajasthan Urban Land Tax (Amendment) Act, 1973, or(b)for such further period not exceeding [twenty years] [Substituted by Rajasthan Act No. 7 of 1992 [1-4-1992].] as the Government may direct.
