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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Telangana - Subsection

Section 158(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)Any disposition of property for charitable or religious purposes shall not be deemed to be void as a charitable or religious endowment, only on the ground that no obligation is annexed to such disposition requiring the person in whose favour it is made to hold it for the benefit of charitable or religious objects.