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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(1)(f) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(f)Every Board of Trustees constituted under clause (a) or clause (b) shall consist of not less than three and not more than five persons, of whom one shall be a member of the Scheduled Castes or Scheduled Tribes [and another one shall be a woman] [Added by Tamil Nadu Act 15 of 2006.]: