Section 65 in Tamil Nadu District Municipalities Act, 1920
65. Limitation of power to accept property in trust.
- The council may accept trusts relating exclusively to the furtherance of [any purpose] [These words were substituted for the 'purposes' by section 48 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] to which the municipal find may be applied.
