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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(g) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(g)the aggregate of the net assets of the estates set apart, used or intended to be used-
(i)for religious or charitable purposes;
(ii)for purposes other than religious or charitable, and