Section 49A(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Notwithstanding anything contained in sections 47,48 and 49, where a religious institution in respect of which [the Assistant Commissioner] has appointed trustees under sub-section (1) of section 49 is subsequently included in the list published under section 46, the trustees aforesaid shall cease to hold office from the date of such inclusion.
