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State of Rajasthan - Section

Section 14 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

14. Application by religious institution for grant under section 13.

- An application by a religious institution which was receiving from the income of any estate acquired under the Act a grant of money for a period exceeding six years from the date of acquisition shall be in form 'C' and shall be submitted in duplicate.