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[Cites 0, Cited by 0] [Section 65(9)] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(9)(b) in Rajasthan Muslim Wakf Regulations, 1964

(b)the names of the beneficiaries, the dues of each, to what extent they have been paid, and whether arrears, if any, were justified by existing circumstances. Estate, Mosques, Schools, Musafirkhana and such other institutions for which there is an allotment are to be treated as beneficiaries;