Section 53(2)(h) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2)(h) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(h)is an undischarged insolvent; or

(i)[ is interested in a subsisting lease of any property of, or contract made with or any work being done for the religious institution or endowment; [Substituted by Act No. 26 of 2013, dated 8.11.2013.]

(ii)is in arrears or default of any kind due by him to any religious institution or endowment;]

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State of Tamilnadu - Subsection

Section 53(2)(h) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959