Section 2(b) in Religious Institutions (Lease of Immovable Property) Rules, 1963

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State of Tamilnadu - Subsection

Section 2(b) in Religious Institutions (Lease of Immovable Property) Rules, 1963

(b)where there is no Executive Officer-

(i)the trustee, if there is a single trustee; or

(ii)the Chairman of the Board of the Trustees, if the number of trustees exceeds one.