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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)The assessing authority, if satisfied about the existence of such ground, may cancel the assessment and proceed to make a fresh assessment:Provided that the assessing authority of its own motion may also re-open the assessments made on the basis of best judgment if it has sufficient reasons to do so.