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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Telangana - Subsection

Section 73(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)laying down that it shall be used for religious worship or instruction, or for charity as before, or if such use is not possible, be utilized for any one or more of the purposes specified in sub-section (2) of section 74.