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[Cites 0, Cited by 3] [Section 7] [Entire Act]

Madras Presidency - Subsection

Section 7(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)The Board shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of both movable and immovable properties and to enter into contracts and may sue and be sued in the name of the Board.