Section 3 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
3. Act not to apply to certain kinds of alienations.
- Nothing in this Act shall apply to devasthan alienations or alienations held by any charitable or religious institution.Explanation.- For the purposes of this section, an alienation held by a religious or charitable institution means an alienation granted, or recognised as a grant, by the ruling authority for the time being for a religious or charitable institution and entered as such in the relevant revenue records maintained under any law for the time being in force.
