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[Cites 0, Cited by 3] [Section 78(1)] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(1)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)any person who continues to remain in the property after the expiry of termination or cancellation of the lease, mortgage or licence granted to him.