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

State of Rajasthan - Subsection

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

(a)the details of landed property, e.g., lands, houses, shops, groves, tanks, wells, etc. belonging to the trust shall be recorded in a register of immovable property in form 18 (see Appendix) which will be a permanent record. This register shall be verified by the secretary once a year;