Section 92(3)(e) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 1] [Section 92(3)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(3)(e) in The Code of Civil Procedure, 1908

(e)where the original purposes, in whole or in part, have, since they were laid down,-

(i)been adequately provided for by other means, or

(ii)ceased, as being useless or harmful to the community, or

(iii)ceased to be, in law, charitable, or

(iv)ceased in any other way to provide a suitable and effective method of using the property available by virtue of the trust, regard being had to the spirit of the trust.]

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Union of India - Subsection

Section 92(3)(e) in The Code of Civil Procedure, 1908