Section 142(3)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 142(3)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(3)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

(b)any sale or gift made in favour of a wakf, a trust, an endowment or a society registered under the Societies Registration Act, 1860 (21 of 1860), and established wholly for charitable purposes, unless the Government in any particular case directs otherwise.

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Union of India - Subsection

Section 142(3)(b) in The Tripura Land Revenue And Land Reforms Act, 1960