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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(13) in The Rajasthan Small Causes Courts Ordinance, 1950

(13)a suit to enforce payment, of the allowance of fees respectively called 'malikana' and 'hakk' or of ceases or other dues when the ceases or dues are payable to a persons by reason of his interest in immovable property or in an hereditary office or in a shrine or other religious institution;