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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(1)(d) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(d)laying down that the properties and funds so specified shall be applied or utilised for renovating the institution or if such renovation is not possible, be appropriated to anyone or more of the purposes specified in sub-section (1) of section 66.