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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(1)Whenever it comes to the notice of the Commissioner that any immovable property belonging to any Hindu Public Religious Institution and Charitable Endowment has been alienated in contravention of section 12, he shall refer the matter to the Financial Commissioner.