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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

State of Tamilnadu - Subsection

Section 43A(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(1)Notwithstanding anything contained in section 45 or any other provision in this Act, the Commissioner may appoint, subject to such conditions as may be prescribed, an executive officer for any temple under the control of a math.