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State of Tamilnadu - Section

Section 6A in Installation, Safeguarding and Accounting of Hundials Rules, 1975

6A. Power to direct installation of hundials.

- It shall be lawful for the appropriate authority to direct the Executive Officer or other executive authority of religious institutions to install a hundial or hundials where there is none or to install additional hundial or hundials where there is already one or more hundials.