Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(2) in The Rajasthan Land Tax Act, 1985 (2)In the event of death of the person liable to pay tax, the legal representatives of the deceased shall, within ninety days, of such death, give notice of such death to the Assessing Authority in such form and manner as may be prescribed.
