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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(1)(b) in Haryana Registration and Regulation of Societies Act, 2012

(b)in case the immoveable property is acquired by means of a conditional gift or conditional donation from any source, in accordance with such conditions subject to the prior permission of donor or his authorised representative, and in case the donor is not alive and has left no such authorised representative, with the prior permission of the Registrar;