8. Amendment of Section 24, Rajasthan Act No. 24 of 2003.
- After the existing sub-section (3) of Section 24 of the principal Act, the following sub-section (4) shall be added, namely:-"(4) Notwithstanding anything contained in sub-section (3), where an assessment order is passed in consequence of or to give effect to any order of an appellate or revisional authority or a competent court, it shall be completed within two years of the communication of such order to the assessing authority; however, the Commissioner may for reason to be recorded in writing, extend in any particular case, such time limit by a period not exceeding six months.".
