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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Madras Presidency - Subsection

Section 7(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)As soon as after the commencement of the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 2008, the Government shall, by notification in the Gazette, constitute a Board by name the Malabar Devaswom Board.