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[Cites 0, Cited by 18] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(22) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(22)"trustee" means any person or body by whatever designation known in whom or in which the administration of religious institution is vested, and includes any person or body who or which is liable as if such person or body were a trustee;