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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2)(xxvi) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(xxvi)the grant of gratuities to the heirs of deceased officers and servants of the Board including those who had retired before the 30th September 1951; [and] [Word 'and' was added by section 2(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1973 (Tamil Nadu Act 22 of 1973).]