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Madras Presidency - Section

Section 9 in Madras Hindu Religious and Charitable Endowments Act, 1951

9. Commissioner, etc., to be Hindus.

- The Commissioner, every Deputy or Assistant Commissioner and every other officer or servant appointed to carry out the purposes of this Act, by whomsoever appointed, shall be a person professing the Hindu religion , and shall cease to hold office as such when he ceases to profess that religion.