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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in The Rajasthan Land Tax Act, 1985

(1)The Assessing Authority, shall, after assessing the amount of tax, whether under section 8 or section 19 or, as the case may be, section 12, cause a demand notice to be served on the land- holder. Such notice shall specify the amount of tax payable by the land-holder and shall contain such particulars as may be prescribed.