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State of Rajasthan - Section

Section 71 in Rajasthan Panchayati Raj Act, 1994

71. Appeal from assessment.

(1)Any persons aggrieved by the assessment, levy or imposition of any tax or fees under this Act may appeal therefrom to the competent authority.
(2)An appeal under Sub-Section (1), may be preferred within ninety days from the date of the assessment, levy or imposition appealed from and the decision of the competent authority thereon shall be final.