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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Madras Presidency - Subsection

Section 7(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)The members mentioned in clauses (a) to (f) shall be nominated by the Hindus among the Council of Ministers of the State and the members mentioned in clauses (g) and (h) shall be elected by the Hindus among the Members of the Kerala Legislative Assembly as provided in section 7 I.