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State of Tamilnadu - Section

Section 1A in Functioning of the Board of Trustees Rules

1A. [ [Inserted by G.O. Ms. No. 506, C. T. & R. £., dated 13th December 1991.]

The [Assistant Commissioner] shall, for purpose of constituting the Board of Trustees, group the religious institutions whose annual income is less than ten thousand rupees and are situated within a radius of ten kilometers for better management and governance of such religious institutions.]