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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Land Tax Act, 1985

(3)The Assessing Authority may, on being satisfied-
(a)that no returns have been filed; or
(b)that returns showing incorrect annual value or the amount of tax have been filed; or
(c)that there are reasons to make enquiry. -
fix a date and require the land-holder to appear before him on such date and produce books of accounts and other evidence for assessment of tax.