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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(n) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(n)"religious or charitable inam" means grant of a village, portion of a village or land with total or partial exemption from the payment of land revenue, made to or for the benefit of a religious or charitable institution;