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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Telangana - Subsection

Section 87(1)(g) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(g)where any property or money has been given for the support of an institution or endowment which is partly of a secular character and partly of a religious character or the performance of any service or charity connected with such institution or endowment or the performance of a charity which is partly of a secular character and partly of a religious character or where any property or money given is appropriated partly to secular uses and partly to religious uses, as to what portion of such property or money shall be allocated to secular or religious uses;