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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Madras Presidency - Subsection

Section 7(7) in Madras Hindu Religious and Charitable Endowments Act, 1951

(7)In the absence of a duly constituted Board, the Government may, by notification in the Gazette, appoint a Secretary to Government, who is a Hindu, as the Chief Commissioner to exercise all powers and perform all duties of the Board under this Act.]