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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Madras Presidency - Subsection

Section 13(3)(d) in Madras Hindu Religious and Charitable Endowments Act, 1951

(d)if he is a trustee of, or an office-holder or a servant attached to, or a person in receipt of any emolument or perquisite from, any temple or specific endowment over which the Area Committee has jurisdiction, or if he belongs to a Join Hindu Family a member of which is such a trustee, office holder or servant or a person in receipt of any such emolument or perquisite;