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[Cites 0, Cited by 0] [Section 23(11)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(11)(b) in The Rajasthan Charitable Endowments Rules, 1961

(b)when landed property belonging to the trust is given out on rent or is leased out, the realisation of the demand shall be watched through the bahikhata in Form No. 19 (see Appendix), a reference being made in the remarks column of the register of immovable property against the entry of the property concerned.