Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act] State of Karnataka - Subsection Section 51(1)(b) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (b)that the Chairman, Manager, Executive Officer or other person is intending or making attempts to remove or alienate any such property illegally;