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[Cites 0, Cited by 1] [Section 105] [Entire Act]

State of Tamilnadu - Subsection

Section 105(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)save as otherwise expressly provided in this Act or the rules made thereunder, affect any honour, emolument or perquisite to which any person is entitled by custom or otherwise in any religious institution, or its established usage in regard to any other matter; or