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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1)(a) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(a)On the application and the request by a majority consisting of not less than two-thirds of the trustees, or of the donors in cases where the donors have reserved to themselves the power of appointing and dismissing trustees.