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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(1)The Executive Officer shall hold office for such term as may be fixed by the Commissioner and he shall exercise such power and perform such duties as are assigned to him by the Commissioner:Provided that only such powers and duties as relate to the administration of the properties of the religious institution shall be assigned to the Executive Officer.