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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

(2)Application for registration shall be made by the trustee or administrator of trust or endowment:Provided that such application may be made by trust or endowment or a beneficiary of it or the descendants of the testator or any person belonging to Vanniyakula Kshatriya community.