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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in The Charitable Endowments Act, 1890 (2)When any property has vested under this section in a Treasurer of Charitable Endowments, he is entitled to all documents of title relating thereto.[* * *] [ Sub-Section (3) omitted by A.O.1937.]
