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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(1)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Any gift, sale, exchange, or mortgage of any immovable property belonging to or given or endowed for the purpose of any charitable or religious institution or endowment shall be null and void unless any such transaction, not being a gift, is effected with the prior sanction of the Commissioner;