Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(d) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(d)prescribe, in conformity with the proviso to section 16, the manner in which the net income of a Jagir granted to a temple or mosque or to any institution established for a religious or public purpose shall be distributed or applied;