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 0] [Section 40] [Entire Act] Madras Presidency - Subsection Section 40(3) in Madras Hindu Religious and Charitable Endowments Act, 1951 (3)A Chairman elected under subsection (1) or subsection (2) shall hold office for such period as may be prescribed.
