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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

Madras Presidency - Subsection

Section 60(1)(d) in Madras Hindu Religious and Charitable Endowments Act, 1951

(d)laying down that the properties and funds so specified shall be applied or utilized for renovating the institution or if such nenovation is not possible, be appropriated to any one or more of the purposes specified in section 59, sub-section (1).