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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Madras Presidency - Subsection

Section 24(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)A trustee shall, subject to the provisions of this Act; be entitled to exercise all powers incidental to the provident and beneficial administration of the religious institution and to do all things necessary for the due performance of the duties imposed on him.