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[Cites 0, Cited by 1] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)Such gifts of property or money as are not spentby the trustee during his tenure of office in accordance with the customs and usage of the institution shall form part of the funds of the math.