Section 24 in The Rajasthan Lands and Buildings Tax Act, 1964
24. [ Book of Assessment. [Substituted by Rajasthan Act No. 15 of 1973.]
- The State Government may, for the purposes of this Act. cause to be prepared a book of assessment containing-(a)particulars of the land and buildings:(b)the name of the assessee;(c)the market value of the land and building;(d)the amount of tax payable in respect of the land and building; and(e)such other particulars as may be prescribed.]
