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[Cites 0, Cited by 0] [Section 6(15)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(15)(d) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(d)[ in the case of a samadhi, brindhavan or any other institution established or maintained for a religious purpose, a person who is entitled to attend at or is in the habit of attending the performance of worship or service in such religious institution, or who is entitled to partake or is in the habit of partaking in the benefit of the distribution of gifts thereat;] [Inserted by Act No. 26 of 2012, dated 31.5.2012.]