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[Cites 0, Cited by 0] [Section 43F] [Entire Act]

State of Bihar - Subsection

Section 43F(2) in Bihar Hindu Religious Trusts Act, 1950

(2)Where, in any proceedings taken under this Section, or in consequence of anything done under this Section, a question arises as to whether any land is the property of the charitable or religious institution or endowment, such land shall be presumed to be the property of the charitable or religious institution or endowment until the contrary is proved.