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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Cash Jagirs Abolition Act, 1958

(1)grants of money made or recognised to have been made by the Government in any part of the State or by the Ruler of a covenanting State for charitable or religious purposes or partly for charitable and partly for religious purposes, or