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State of Kerala - Section

Section 48 in Travancore-Cochin Hindu Religious Institutions Act, 1950

48.

All endowments falling under this Chapter shall be treated as Corporation sole and shall sue and be sued in the name of the actual manager thereof known as Samudayam, Manushyam Adhikaeir or by any other name whether or not such manager has the power of entering into contracts binding the endowment.