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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)The Government, the Commissioner, the Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner in making appointments of trustees under section 47 or section 49-A, as the case may be, shall have due regard to the claims of persons belonging to the religious denomination for whose benefit the institutions concerned is chiefly intended or maintained.