Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 28] [Entire Act] State of Kerala - Subsection Section 28(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (1)The Board shall have absolute control over the holders of all Karanma service and also over all the properties,Thiruppuvarams and other emoluments attached thereto.
