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State of Tamilnadu - Section

Section 3 in Exchange, Sales, Etc., of Inam Lands Rules

3.

When the proposal relates to an inam granted for service in a religious institution and is made by an office-holder or servant of the institution, notice shall be sent to the trustee of the institution by registered post, acknowledgement due. Notice shall also be given to the person other than the trustee, if he is actually in possession of the property.