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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(d) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions

(d)Physical verification of all movable and immovable properties will be made by the officers of the Devasthan Department at the time of inspection. A certificate to this effect will be invariably be given in the Register concerned.