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State of Tamilnadu - Section

Section 42 in Management and Preservation of Properties of Religious Institutions Rules

42. Maintenance of register of the immovable properties.

- The trustee or the Board of Trustees of every religious institution shall maintain a register in the form prescribed by the Commissioner showing the other immovable properties including irrigation channels, wells and tanks owned by the religious institution and record in such register all improvements made to them every year.