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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(1)When a permanent vacancy occurs in the office of the hereditary trustee or a pujari, as the case may be, of a Hindu Public Religious institution and a Charitable Endowment, the next in the line of succession shall be entitled, to succeed to the office.