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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(n) in Uttaranchal School Education Act, 2006

(n)"Property" in relation to a recognized institution, includes all immovable properties belonging to or endowed wholly or purely for the benefit of the institution, including lands, buildings and all other rights and interests arising out of such property as may be in the ownership, possession, power Or control of the Management;