Section 17(2)(a) in The Rajasthan Lands and Buildings Tax Act, 1964

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(a) in The Rajasthan Lands and Buildings Tax Act, 1964

(a)give the notice required to be sent to the assessing authority under [section 15-E or 15-F] [Substituted by Rajasthan Act No. 15 of 1973.], within the period provided therefor: or

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State of Rajasthan - Subsection

Section 17(2)(a) in The Rajasthan Lands and Buildings Tax Act, 1964