Section 77(2)(a) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

(a)the portion of the income from the property which has been generally used or applied for the purposes of the institution;

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