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

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Religious Buildings and Places Act, 1954

(2)A person desirous of obtaining permission for any of the purposes mentioned in sub-section (1) shall first obtain permission from any local authority or officer having jurisdiction over the area where the building or place in question lies and thereafter such person shall apply to the Collector for the requisite permission in the prescribed manner.