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[Cites 0, Cited by 4] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)The Commissioner may define the powers and duties which may be exercised and discharged respectively by the executive officer and the trustee, if any, of any religious institution other than a math or a specific endowment attached to a math.