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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)property and estates-
(i)set apart exclusively for religious or charitable purposes;
(ii)set apart exclusively for purposes other than religious or charitable; and
(iii)not set apart exclusively for any of the purposes aforesaid.