Section 123 in The Rajasthan District Boards Act, 1954
123. Procedure altering taxes.
- The procedure for abolishing or suspending a tax, or for altering a tax in respect of the matters specified in clauses (b) and (c) of sub-section (1) of section 117 shall, so far as may be, be the procedure prescribed by section 117 to 122 for the imposition of a tax.
