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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2)(b) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

(b)directing that the property and funds of such trust or endowment which have been recovered shall be applied or utilized for the renovation of trust or endowment and when there is no need for making any such renovation or where the utilization of the funds for such renovation is not possible, be appropriated, to any of the purposes specified in sub-clause (c) of clause (v) of sub-section (2) of section 27.