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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(i) in The Orissa Estates Abolition Act, 1951

(i)[ The salary, remuneration or any allowance payable to a Mutawalli in the case of a wakf or to a trustee in any other case including Shebait of a Hindu Religious trust not exceeding fifteen per centum of the income dedicated exclusively to charitable or religious purposes, shall not be deemed to be a reservation of pecuniary benefit to individual within the meaning of this clause.] [Explanation renumbered as Clause (i) by Act No. 25 of 1978.]