Section 109(2)(b) in Rajasthan Municipalities Act, 2009

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2)(b) in Rajasthan Municipalities Act, 2009

(b)on or before the day on which a notice is issued under this Section, the Municipality shall publish such further detailed rules as may be required, prescribing the mode of levying and recovering the tax therein specified, and the dates on which it or the instalments, if any, thereof shall be payable; and

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State of Rajasthan - Subsection

Section 109(2)(b) in Rajasthan Municipalities Act, 2009