Section 92(3)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 92(3)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(c)where the property available by virtue of trust and other property applicable for similar purposes can be more effectively used in conjunction with, and to that end can suitably be made applicable to any other purpose, regard being had it to the spirit of the trust and its applicability to common purposes; or

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State of Jammu-Kashmir - Subsection

Section 92(3)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)