Section 2(10)(c) in The Maharashtra Public Trusts Act, 1950

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State of Maharashtra - Subsection

Section 2(10)(c) in The Maharashtra Public Trusts Act, 1950

(c)in the case of a wakf, a person who is entitled to receive any pecuniary or other benefit from the wakf and includes a person who has right to worship or to perform any religious rite in a mosque, idgah, imambara, dargah, maqbara or other religious institution connected with the wakf or to participate in any religious or charitable institution under the wakf,

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State of Maharashtra - Subsection

Section 2(10)(c) in The Maharashtra Public Trusts Act, 1950