Section 48(1)(a) in Bihar Hindu Religious Trusts Act, 1950

[Cites 0, Cited by 2] [Section 48(1)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1)(a) in Bihar Hindu Religious Trusts Act, 1950

(a)removing the trustee of such religious trust, if such trustee.-

(i)acts in a manner prejudicial to the interest of the said trust; or

(ii)defaults on three or more occasions in the payment of any amount payable under any law for the time being in force in respect of the property or income of the said trust or any other statutory charge on such property or income; or

(iii)defaults on three or more occasions in the payment of any sum payable to any beneficiary under the said trust or in discharging any other duty imposed upon him under it; or

(iv)is guilty of a breach of trust;

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State of Bihar - Subsection

Section 48(1)(a) in Bihar Hindu Religious Trusts Act, 1950