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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Rajasthan - Subsection

Section 236(2) in Rajasthan Land Revenue Act 1956

(2)Nothing in sub-section (1) applies to lands held under bonafide leases, temporary or perpetual, for the erection of dwelling-house or manufactures, or for gardens, tanks, canals, placed of worship or cremation or burial ground, such lands continuing to be used for the purpose specified in such leases.