- The tax payable by a land-holder shall be assessed at such rate, not exceeding [50% of] [Expression '50% of' omitted by Rajasthan Act No.5 of 1992 (1.4.1992).] the annual value, as may be specified by the State Government from time to time by Notification in the Official Gazette and different rates may be specified for lands held or used for different purposes.Chapter-II Registration, Returns and Assessment
