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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)A trustee shall, subject to the provisions of this Act, be entitled to exercise all powers incidental to the provident and beneficial administration of the religious institution and to do all things necessary for the due performance of the duties imposed on him.