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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Madras Presidency - Subsection

Section 7A(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)A person who ceases to be a member of the Board by reason of expiration of his term of office shall, if he is otherwise qualified, be eligible for re-nomination or re-election:Provided that such a member shall not be eligible for re-nomination or re-election consecutively.]