Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in The Rajasthan Lands and Buildings Tax Act, 1964

(4)[] [Renumbered by Rajasthan Act No. 13 of 1987.] No order under this section shall be passed without giving the person affected as also the authority whose order is sought to be revised or their representatives, a reasonable opportunity of being heard.