Section 96 — By the manager of Hindu, Muslim or Buddhist religious or charitable endowment to recover possession of movable or immova

By the manager of Hindu, Muslim or Buddhist religious or charitable endowment to recover possession of movable or immovable properly comprised in the endowment which has been transferred by a previous manager for a valuable consideration. Twelve years. The date of death, resignation or removal of the transferor or the date of appointment of the plaintiff as manager of the endowment, whichever is later. 20

Official Hindi (PDF) ↗

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