Section 2(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments (Special Provisions) Act, 1996

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State of Tamilnadu - Subsection

Section 2(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments (Special Provisions) Act, 1996

(b)if there is no hereditary trustee of such institution, by the executive officer or if the Government so direct, by a fit person, who shall be an officer of the Hindu Religious and Charitable Endowments Administration Department, not below the rank of Inspector, appointed by the Commissioner or by any officer not below the rank of Assistant Commissioner, authorised by the Commissioner in this behalf.

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State of Tamilnadu - Subsection

Section 2(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments (Special Provisions) Act, 1996