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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in The Rajasthan Land Tax Act, 1985

(2)After affording reasonable opportunity of being heard to the land-holder and making such enquiry as may be considered necessary, the Assessing Authority may either vacate the notice issued under sub-section (1) or proceed to assess or re-assess the tax.Explanation. - Nothing in this section shall be deemed to prevent the Assessing Authority from making an assessment to the best of his judgment.