Section 7A in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
7A. [ Power to reduce or remit urban assessment, interest or penalty. [Rule 7A Inserted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]
- Notwithstanding anything contained in these rules, the State Government may in appropriate cases reduce or remit urban assessment and interest or penalty thereon, by a general order.]
