Section 41(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)if implemented, is likely to cause financial loss to the institution or endowment, danger to human life, health or safety, or is likely to lead to a riot or breach of peace; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 41(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987