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[Cites 0, Cited by 0] [Section 90A(8)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(8)(i) in Rajasthan Land Revenue Act 1956

(i)nothing in this sub-section shall apply to any land belonging to deity, Devasthan Department, any public trust or any religious or charitable institution or a wakf;