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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Rajasthan - Subsection

Section 22A(3) in The Rajasthan Lands and Buildings Tax Act, 1964

(3)Where any such rectification has the effect of increasing the assessment already made, the assessing authority shall give the assessee a revised notice of demand and thereupon the provisions of this Act and the rules made thereunder shall apply as if such notice has been given in the first instance.]