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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(1)(e) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(e)In respect of all the incorporated and unincorporated Devaswoms in the transferred territory, [the Government] [Substituted by Tamil Nadu Act 39 of 1996.] shall constitute a single Board of Trustees.