Section 58(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 58(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)appointing or directing the appointment of a paid executive officer, who shall be a person professing the Hindu religion, on such salary and allowances as may be fixed by the Deputy commissioner, to be paid out of the trust funds, and defining the powers and duties of such officer;

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Madras Presidency - Subsection

Section 58(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951