Section 40(1)(iii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

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State of Tamilnadu - Subsection

Section 40(1)(iii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(iii)Where the remuneration for such service consists in part of lands and in part of an assignment of land revenue, enfranchisement of the lands shall be effected in the manner laid down in sub-clause (i) and of the assignment of the land revenue in the manner laid down in sub-clause (ii).

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State of Tamilnadu - Subsection

Section 40(1)(iii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959