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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Telangana - Subsection

Section 73(1)(d) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)laying down that the properties, and funds so specified shall be applied or utilized for the renovation of the institution or endowment and if such renovation is not possible, be appropriated to any one or more of the purposes specified in sub-section (2) of section 74.