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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(b) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(b)with the sanction of the High Court [The words “at the Presidency-town” repealed by Adaptation Order, 1937.][* * *] on such religious, charitable and other objects, and on such improvements, as may be reasonable and proper in the case of such property.