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 0] [Section 7L] [Entire Act] Madras Presidency - Subsection Section 7L(2) in Madras Hindu Religious and Charitable Endowments Act, 1951 (2)The Board shall nominate one member of each Standing Committee as its Chairman who shall preside over its meetings;
