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[Cites 0, Cited by 5] [Section 39] [Entire Act]

Madras Presidency - Subsection

Section 39(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)Where a religious institution included in the list published under section 38 or over which no Area Committee has jurisdiction, has no hereditary trustee, the Commissioner shall constitute a Board of Trustees consisting of not less than three and not more than five persons appointed by him.