Section 36(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(b)whether there is documentary or other sufficient evidence available to show that regular payments were being made to the institution or place of worship from the income of the resumed jagir.

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State of Rajasthan - Subsection

Section 36(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954