Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 40] [Entire Act] Madras Presidency - Subsection Section 40(2) in Madras Hindu Religious and Charitable Endowments Act, 1951 (2)In the case of any other religious institution having more than one trustee, the trustees of such institution shall elect one of thier number to be the Chairman.
