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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(1)(a) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(a)that any property belonging to the Notified Institution or delcared institution is in danger of being wasted, damaged or illegally alienated by any person; or