Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(2) in Management and Preservation of Properties of Religious Institutions Rules

(2)The Government may appoint as the appropriate authority for the above purpose -
(a)any officer of the Agricultural Department not lower in rank than a District Agricultural Officer, or
(b)any Engineer in the Public Works Department not below the rank of an Executive Engineer.