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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)the portion of the net income from the property and estates mentioned in sub-clause (iii) of Clause (b) used or intended to be used-
(i)for religious or charitable purposes; and
(ii)for purposes other than religious or charitable;