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

State of Rajasthan - Subsection

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

(a)whether the place of worship is really meant for worship by the public and not merely for the jagirdar and his family and whether the religious institution is a public institution;