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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)laying down that it shall be used for religious worship or instruction as before, or if such use is not possible, be utilised for any one or more of the purposes specified in sub-section (1) of section 66.