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[Cites 0, Cited by 8] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(4)Pending the settlement of a scheme for an institution, [the Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by Tamil Nadu Act 38 of 1995.] may appoint a fit person to perform all or any of the functions of the trustee thereof and define his powers and duties.