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[Cites 0, Cited by 0] [Section 90A(4)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(4)(a) in Rajasthan Land Revenue Act 1956

(a)an urban assessment levied at such rate and in accordance with such manner as may be laid down in rules to be made in this behalf by the State Government; or