Section 58(2)(d) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 58(2)(d) in Madras Hindu Religious and Charitable Endowments Act, 1951

(d)appointing or directing the appointment of, a paid executive officer, who shall be a person professing the Hindu religion on such salary and allowance as may be fixed, to be paid out of the funds of the institution; and defining the powers and duties of such officer:

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Madras Presidency - Subsection

Section 58(2)(d) in Madras Hindu Religious and Charitable Endowments Act, 1951