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[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of Rajasthan - Subsection

Section 102(1)(a) in Rajasthan Municipalities Act, 2009

(a)tax on lands and buildings [called by whatever name] [Inserted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point. 4(A), dated 27.03.2011 w.e.f. 24.11.2010.] situated in the municipal limits, by unit area base method or by any other method;