Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(n) in Bye-Laws for the State Board of Religious Trusts

(n)to direct the trustee of a religious trust to apply to the appropriate officer or authority to enter in a record of right or municipal record if any, the right, title or interest of such trust in any immovable property;