Section 3(2)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

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State of Haryana - Subsection

Section 3(2)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(b)which is exclusively used either for religious worship by the public or as a school, hospital, public library or an orphanage or for the purpose of accommodation of persons connected with the management of such place of worship or such school, hospital, library or orphanage,

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State of Haryana - Subsection

Section 3(2)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973