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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(iv) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(iv)in the case of an application under clause (d) of Section 180, the application shall also be accompanied by a certified copy of the Gasht Girdawari for the period specified in that clause, as also by a certified copy of the lease or sub-lease specified in the said clause;