Section 6(g) in The Rajasthan Lands and Buildings Tax Act, 1964
(g)[ any land or building or portion thereof owned, and solely used by an educational institution imparting education upto VIIIth Standard and that only for purposes of education, which includes housing of students and offices of the institution, and any land or building used for public parks, public libraries, public museums or used as play ground attached to schools] [Substituted by Rajasthan 8 of 1998 (31.7.1998).].
