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[Cites 0, Cited by 7] [Section 100(2)] [Section 100] [Entire Act]

Madras Presidency - Subsection

Section 100(2)(y) in Madras Hindu Religious and Charitable Endowments Act, 1951

(y)the qualifications to be possessed by the officers and servants for appointment to non-hereditary offices in religious institutions, the qualifications to be possessed by hereditary servants for succession to office and the conditions of service of all such officers and servants;