Section 21(2) in The Rajasthan Lands and Buildings Tax Act, 1964
(2)The Government or the authority or officer referred to in sub-section (1) way at any time cancel or modify any order issued under sub-section (1) and upon such cancellation the tax shall be payable in respect of the [land or building] [Substituted by Rajasthan Act No. 15 of 1973.] concerned with effect from the time when such cancellation is made:Provided that no such cancellation shall be made unless the party likely to be affected by such cancellation has had a reasonable opportunity of making his representations.[Chapter-IV-A] [Inserted by Rajasthan Act No. 15 of 1973.] Survey of lands and buildings
