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State of Rajasthan - Section

Section 8 in The Rajasthan Municipalities (Land and Buildings Tax) Rules, 1961

8. The following portion/whole of the House/Land have been wholly or substantially demolished or destroyed otherwise deprived of value.

HOUSE LAND
Storey Rent...................
  Length............yd.
  Breadth...........yd.
Number of rooms Area.........sq. yds.
  Rank....................
Dated.........Signature of applicant Address.Clarifications Regarding Assessment and Recovery House Tax by the Municipalities[Circular No. F 8(89) LSG/60, dated 8-6-1962]Subject- Recovery of tax on annual letting value of Building and Lands.The State Government had directed to levy of tax on Building and Lands within the meaning of section 104 of the Rajasthan Municipalities Act, 1959 in respect of most of the Municipalities in this State. Some points have been referred to Government for clarification. These have been examined and the following clarifications are made:-