Section 50 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
50. Power under [sections 47, 49 and 49-A] [Substituted by Tamil Nadu Act 46 of 1974.] to be exercisable notwithstanding provision in scheme.
- The power to appoint trustees under section 47 or section 49 [or section 49-A] [Inserted by Tamil Nadu Act 46 of 1974.] shall be exercisable notwithstanding that the scheme, if any, settled, or deemed under this Act to have been settled for the institution contains provision to the contrary.
