Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(4) in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961 (4)A public notice under sub-rule (1) or sub-rule (3) shall be served in the manner laid down in or under sub-section (3) of section 250.
