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

State of Rajasthan - Subsection

Section 6(c) in The Rajasthan Lands and Buildings Tax Act, 1964

(c)[ hospitals primarily maintained by the State Government, any local authority or such other authority specified by the State Government in this behalf and land appurtenant to such hospitals;] [Substituted by Rajasthan Act No. 15 of 1973.]