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[Cites 0, Cited by 1] [Section 58] [Entire Act]

Madras Presidency - Subsection

Section 58(5) in Madras Hindu Religious and Charitable Endowments Act, 1951

(5)Pending the framing of a scheme for a temple or for a specific endowment other than one attached to a math, the Deputy Commissioner may appoint a fit person to discharge all or any of the functions of the trustee thereof and define his powers and duties.