Section 4(1)(b) in The Rajasthan Land Tax Act, 1985

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)held or used -

(i)as a wakf property:

(ii)by the Devasthan Department of the State Government;

(iii)for public worship or public purpose;

(iv)for purposes connected with the disposal of dead bodies;

(v)by a educational institution solely for purposes of education; or

(vi)for public parks public libraries or public museums.

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