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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(4)(d) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)Every person contravening an order made by the trustee under clause (a) shall be deemed to be an 'encroacher' within the meaning of section 83.