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[Cites 0, Cited by 6] [Section 116(2)] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2)(xxiii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(xxiii)[ the qualifications to be possessed by the officers and servants for appointment to offices in religious institutions and the conditions of service of all such officers and servants;] [Substituted by section 4 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).]