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Union of India - Section

Section 26 in Constitution of India, 1950

26. Freedom to manage religious affairs.

- Subject to public order, morality and health, every religious denomination or any section thereof shall have the right-
(a)to establish and maintain institutions for religious and charitable purposes;
(b)to manage its own affairs in matters of religion;
(c)to own and acquire movable and immovable property; and
(d)to administer such property in accordance with law.