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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)Each Tribunal shall consist of such number of members not exceeding three as may be determined by the Government, and if the number of such-members is more than one, one of them shall be appointed as the Chairman by the Government.