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

State of Madhya Pradesh - Subsection

Section 6(f) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(f)[ buildings and land or portions thereof used exclusively for public worship or public charity such as mosques, temples, churches, dharamshalas, gurdwaras, hospitals, dispensaries, orphanage, alms houses, drinking water fountains, infirmaries for the treatment and care of animals and public burials or burning grounds, or other places for the disposal of the dead : [Substituted by M.P. Act No. 3 of 1971 (w.e.f. 1-4-1970).]