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[Cites 0, Cited by 23] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(u) in Bihar Hindu Religious Trusts Act, 1950

(u)[ to decide all disputes whether any trust is a public or a private trust in accordance with the definition under Section 2(1) of this Act and the decision of the Board shall remain in force until it is set aside by a competent court.] ['Clause (u)' Inserted by Amendment Act 1 of 2007.]