AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Charitable and Religious Trusts Act ,1920

[14 of 1920]

Contents
Sections Particulars
1 Short title and extent
2 Interpretation
3 Power to apply to the Court in respect of trusts of a charitable or religious nature
4 Contents and verification of petition
5 Procedure on petition
6 Failure of trustee to comply with order under section 5
7 Powers of trustee to apply for directions
8 Costs of petition under this Act
9 Saving
10 Power of Courts as to costs in certain suits against trustees of charitable and religious trusts
11 Provisions of the Code of Civil Procedure
12 Barring of appeals

An Act to provide more effectual control over the administration of Charitable and Religious Trusts

Whereas it is expedient to provide facilities for the obtaining of information regarding trust created for public purposes of a charitable or religious nature, and to enable the trustees of such trusts to obtain the directions of a Court on certain matters, and to make special provision for the payment of the expenditure incurred in certain suits against the trustees of such trusts;

Comment: This Act is intended to provide more effectual control over the administration of charitable and religious trusts. AIR 1927 Pat 189 It is hereby enacted as follows:-



Bare Acts Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement