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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)Every suit filed on behalf of a Notified institution shall be heard and disposed of by the Court as if it were a suit filed under Order XXXI of the Code of Civil Procedure, 1908.