Section 4(1)(a) in The Rajasthan Land Tax Act, 1985

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State of Rajasthan - Subsection

Section 4(1)(a) in The Rajasthan Land Tax Act, 1985

(a)owned by -

(i)the Central Government; or

(ii)the State Government or a local authority except where such land or a right connected therewith is leased out of otherwise given for its use to any person on payment or without payment; or

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State of Rajasthan - Subsection

Section 4(1)(a) in The Rajasthan Land Tax Act, 1985