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[Cites 0, Cited by 27] [Section 129] [Entire Act]

Bombay Presidency - Subsection

Section 129(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)to lands which are the property of a trust for an educational purpose, hospital, Panjrapole, Gaushala, or an institution for public religious worship, provided the entire income of such lands is appropriated for the purposes of such trust; and