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[Cites 0, Cited by 5] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(9)"Executive Officer" means a person who is appointed to exercise such powers and discharge such duties appertaining to the administration of a religious institution as are assigned to him by or under this Act or the rules made thereunder or by any scheme settled or deemed to have been settled under this Act;