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[Cites 0, Cited by 3] [Section 48(2)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(2)(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(ii)having more than one hereditary trustee, one of such hereditary trustees alone shall be elected or nominated to be its Chairman.