Section 119A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
119A. [ Board of Trustees control over Karanma services. [Inserted by Tamil Nadu Act 50 of 1974.]
- The Board of Trustees constituted under clause (b) of sub-section (1) of section 47 shall, subject to the provisions of this Act and to such conditions as may be prescribed, have control over the holders of all Karanma Services and also over all the properties and other emoluments attached thereto.]
