Section 62(1)(f) in Rajasthan Muslim Wakf Regulations, 1964

[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

(f)Municipal holding No. if within municipal limits-

(i)area leased out to tenants.

(ii)area of land under direct possession of Mutawalli.

(iii)encumbrances and allowances, if any, and persons, bodies institutions in actual physical possession of the same.

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