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State of Tamilnadu - Section

Section 37A in Management and Preservation of Properties of Religious Institutions Rules

37A. [ Insuring of valuable building. [Inserted by G. O. Ms. No. 3451, Revenue, dated the 30th December 1965.]

- The trustee or the Board of Trustees may insure, if considered necessary, valuable buildings of religious institutions located in important and busy localities with the permission of the Commissioner.]