Section 2(1)(j) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(j)"local area" means the area within the limits of,-

(i)a panchayat established under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994), or

(ii)a municipality established under the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), or

(iii)a notified area committee or a cantonment board constituted or established under any law for the time being in force;

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