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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(b) in The Sikh Gurdwaras Act, 1925

(b)an assignment of the land revenue of, or of the proprietary right in, land at any time for the service or maintenance of the gurdwara notwithstanding that the assignment may be or may have been in the name of an office-holder, where the right claimed is an assignment of the land revenue of, or of the proprietary right in, the land, as the case may be;