Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 22] [Entire Act] Madras Presidency - Subsection Section 22(b) in Madras Hindu Religious and Charitable Endowments Act, 1951 (b)except in the case of a hereditary trustee, unless he is not less than twenty-five and not more than seventy years of age.
