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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(q) in Bihar Hindu Religious Trusts Act, 1950

(q)to direct the trustee of a religious trust to apply to the appropriate officer or authority to enter in a record of rights or municipal records, if any, the right, title or interest of such trust in any immovable property and, on failure of the trustee to do so within a reasonable time, to make such application itself;