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 13] [Entire Act] Madras Presidency - Subsection Section 13(1A) in Madras Hindu Religious and Charitable Endowments Act, 1951 (1A)The Government shall nominate one of the members as its Chairman.] [Substituted by Act No. 31 of 2008.]
