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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Land Tax Act, 1985

(2)The Appellate Authority may after giving reasonable opportunity of being heard to the land holder presenting appeal and to the Assessing Authority, confirm very, amend or set aside the order of assessment and may maintain reduce or enhance the amount of tax, interest or penalty.