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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(2)(d) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(d)the amount which would be considered reasonable for fulfilling the objects of the institution so far as they relate strictly to religious, charitable or public purposes.