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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(12) in Rajasthan Muslim Wakf Regulations, 1964

(12)
(i)Amount of land revenue, taxes and other dues of Government, Municipality or Panchayat or contributions to Wakf Board to be paid annually from the wakf property.
(ii)Net annual expenditure incurred in connection with the realisation of the income of the wakf.