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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Telangana - Subsection

Section 86(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)Any person who, on or after the commencement of this Act continues to be in occupation otherwise than by lawful possession, of a land belonging to a charitable or religious institution or endowment shall be guilty of an offence under this Act.