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State of Rajasthan - Section

Section 29 in The Rajasthan Lands and Buildings Tax Act, 1964

29. Appearance by authorised representative.

- Any owner or occupier of any [land or building] [Substituted by Rajasthan Act No. 15 of 1973.] entitled or required to attend before any authority in connection with any proceeding under this Act may attend either in person or through a duly authorised agent.