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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(10)(b) in The Rajasthan Lands and Buildings Tax Act, 1964

(b)an agent or trustee who receives the rent of, or is entrusted with the management of, any [land or building] [Substituted by Rajasthan Act No. 15 of 1973.] devoted to religious or charitable purpose;