Section 6(i) in The Rajasthan Lands and Buildings Tax Act, 1964
(i)[land or building or portion thereof] [Substituted by Rajasthan Act No. 15 of 1973.] used-(i)for charitable purposes of sheltering destitute persons of animals;(ii)for orphanages, homes and schools for the deaf and dumb and for the infirm and deceased;(iii)for asylum for the aged and for fallen women;(iv)for such other philanthropic institutions as the State Government may by notification, specify;
