Legal Document View

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
[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

Madras Presidency - Subsection

Section 52(1)(f) in Madras Hindu Religious and Charitable Endowments Act, 1951

(f)[ waste of the funds or properties of the institution or the application of such funds or properties for purposes unconnected with the institution; [Inserted by Act No. 27 of 1954.]