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State of Rajasthan - Section

Section 8 in The Rajasthan Land Tax Act, 1985

8. Provisional Assessment.

- Where a land holder -
(a)fails to file prescribed return; or
(b)fails to deposit the amount of tax for any period; or
(c)files incorrect return; or
(d)evades or avoids the payment of tax for any period-
the Assessing Authority may, after such enquiry as he considers necessary, proceed to provisionally assess to the best of his judgment the amount of tax payable by such land-holder for such period.