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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Telangana - Subsection

Section 76(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)No ryotwari patta holder in respect of the aforesaid land shall transfer any such land and no person shall acquire any such land either by purchase, gift, lease, mortgage, exchange or otherwise.