Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 27] [Entire Act] State of Tamilnadu - Section Section 11 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 11. [ Commissioner to be corporation sole. [Inserted by Tamil Nadu Act 39 of 1996.] - The Commissioner shall be a corporation sole and shall have perpetual succession and a common seal and may sue and be sued in his corporate name.]
