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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Telangana - Subsection

Section 74(2)(ii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(ii)in the case of religious institution or endowment which is founded and maintained for the benefit of religious denomination or any section thereof, the endowment shall as far as possible be appropriated for the benefit of the denomination or section concerned for all or any of the purposes mentioned in clause (b).