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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(3) in Rajasthan Muslim Wakf Regulations, 1964

(3)
(a)Government revenue, cesses, rents and taxes payable.
(b)Rent paid to the Tehsil or landlord.
(c)The amount of land revenue and cesses and rates, fees and taxes annually payable in respect of wakf properties.