Section 22(1)(d) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(d) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(d)land held by religious or charitable trust (including a wakf as defined in the Wakf Act, 1954) of a public nature or by a gaushala existing on or before 26th September, 1970; and

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State of Rajasthan - Subsection

Section 22(1)(d) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973