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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Land Tax Act, 1985

(2)Every return shall be accompanied by a treasury receipt or receipt of any Scheduled Bank authorised to receive money on behalf of the State Government showing the deposit of the amount of a tax calculated by the land-holder for the prescribed period.