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[Cites 0, Cited by 10] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(vii) in Rajasthan Rent Control Act, 2001

(vii)to any premises belonging to the Devasthan Department of the State, which are managed and controlled by the State Government or to any property of a Wakf, registered under the Wakf Act, 1995 (Central Act No. 43 of 1995);