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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(18)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)in the case of a specific endowment, a person who is entitled to attend or is in the habit of attending the performance of the service or charity or who is entitled to partake or is in the habit of partaking in the benefit of the charity;