Legal Document View

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
[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(4)(c) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

(c)is not in the occupation of any person who has been authorized by or under any law for the time being in force to occupy such building or other place, make an order,-
(i)directing the recovery of such building or place from any person who may be in unauthorized possession thereof, and
(ii)directing that such property, building or place be used for charitable purpose or instruction as before, or if such use is not possible, be utilized for any purpose as given in sub-clause (c) of clause (v) of sub-section (2) of section 27.