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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3) in Rajasthan Public Trust Act, 1959

(3)"Charitable endowment" means all property given or endowed for the benefit of, or used as of right by, the community or any section thereof for the support or maintenance of objects of utility to the said community or section, such as Rest Houses, Pathsalas, Schools and Colleges. Houses for feeding the poor and Institutions for the advancement of education, medical relief and public health or other objects of a like nature and includes the institution concerned;