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

Madras Presidency - Subsection

Section 7L(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)The Board shall constitute, for its proper functioning, the following Standing Committees with 3 members each, namely:-
(i)Standing Committee on Finance and Resource Mobilization;
(ii)Standing Committee on Works, Development and Environment;
(iii)Standing Committee on Establishment, Temple Arts and Devotional service;