Section 2(31) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(31)"trustee" means a person in whom either alone or in association with other persons the trust property of any public trust is vested or any person who for the time being, cither alone or in association with some other person or persons, administers the trust property of any public trust and includes-(i)in the case of a math, the head of such math;(ii)in the case of a wakf, a mutawalli of such wakf;(iii)in the case of a society registered under the Societies Registration Act, 1860 (Central Act XXI of 1860), its governing body;(iv)in the case of any other public trust, the person legally competent to act for such public trust.
