Section 15E(1) in The Rajasthan Lands and Buildings Tax Act, 1964
(1)Whenever the title of any person primarily liable to payment of tax on any land or building or both is transferred, the person whose title is transferred shall within ninety days after the execution of the instrument of transfer or after its registered or after the transfer is effected, if no instrument be executed, give notice of such transfer to the Assessing Authority.
