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[Cites 0, Cited by 3] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

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

(j)to sanction on the application of a trustee or any other person interested in a religious trust, the conversion of any property of such trust into another property, if the Board is satisfied that such conversion is beneficial for the said trust: