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 48] [Entire Act] Madras Presidency - Subsection Section 48(2) in Madras Hindu Religious and Charitable Endowments Act, 1951 (2)In cases where the office or service is hereditary, the next in the line of succession shall be entitled to succeed.
