Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(4)Without prejudice to the provisions of sub-section (3), the Luxury Tax officer may recover the demand payable in the prescribed manner by attachment and sale of movable or immovable property of the defaulting hotelier.