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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(2)The Board shall be a body corporate having perpetual succession and a common seal with power to hold and acquire properties for and on behalf of the incorporated and unincorporated Devaswoms and Hindu Religious institutions and Endowments under the management of the Board.