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Madras Presidency - Section

Section 44 in Madras Hindu Religious and Charitable Endowments Act, 1951

44. Non-hereditary trustees holding office at commencement of the Act.

- Every non-hereditary trustee lawfully holding office at the Commencement of this Act, shall be deemed to have been duly appointed trustee under this Act for the residue of his term of office at such commencement.