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 1] [Section 46] [Entire Act] Madras Presidency - Subsection Section 46(2) in Madras Hindu Religious and Charitable Endowments Act, 1951 (2)In case of doubt or dispute, the Deputy Commissioner shall determine whether a trustee is disqualified under subsection (1) or not.
