Section 77(1)(iii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 77(1)(iii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(iii)that the holder of such inam land has failed to perform or make the necessary arrangements for performing, in accordance with the custom or usage of the institution or endowment, the charity or service for the performance of which the inam land was granted.

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State of Telangana - Subsection

Section 77(1)(iii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987