Section 53(1)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(1)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(c)in respect of any trustee of any religious institution included in the list published under clause (i) of section 46 and in respect of any hereditary trustee of any religious institution not included in the list published under the said section 46, [the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.]; and

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State of Tamilnadu - Subsection

Section 53(1)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959