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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2)(l) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(l)in the case of a Chairman of the Board of trustees or a Managing or Executive trustee, refuses or delays to, or does not, hand over charge to his successor.