Section 3(1)(b) in The Rajasthan Lands and Buildings Tax Act, 1964

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State of Rajasthan - Subsection

Section 3(1)(b) in The Rajasthan Lands and Buildings Tax Act, 1964

(b)The one-time-tax shall be the amount of tax arrived at after multiplying the amount of yearly tax, assessed and levied under the provisions of this Act, by the calculation factor, not exceeding ten, to be notified by the State Government in the Official Gazette, from time to time.

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State of Rajasthan - Subsection

Section 3(1)(b) in The Rajasthan Lands and Buildings Tax Act, 1964