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[Cites 0, Cited by 1] [Section 116(2)] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2)(xvii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(xvii)the preservation, maintenance, management and improvement of the properties and buildings of religious institutions including architectural, sculptural and epigraphical features;