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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Telangana - Subsection

Section 74(2)(i) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(i)in the case of a charitable institution or endowment which is founded and maintained for the benefit of a section of the public, the endowment shall as far as possible be appropriated for the benefit of that section or for any other charitable purpose of like nature;