Section 3(2)(c) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(c)the inamdar shall cease to have any interest in the inam other than interests expressly saved by or under the provisions of this Act;

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