Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 48] [Entire Act] State of Tamilnadu - Subsection Section 48(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (3)A Chairman elected or nominated under sub-section (1) or sub-section (2) shall hold office for such period as may be prescribed.
