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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(iii) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(iii)in the case of an application under clause (b) or (c) of Section 180, the application shall also be accompanied by a certified copy of the lease or sub-lease granted under Section 45 or Section 46, as the case may be;