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

State of Karnataka - Subsection

Section 2(a) in Karnataka Land Grabbing Prohibition Act, 2011

(a)"Charitable Endowment" means Charitable Endowment as defined in sub-section (5) of section 2 of the Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001);