Section 41(2)(f) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2)(f) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(f)Where any inam or part of any inam is resumed under this section, the Collector or the District Collector, as the case may be, shall by order, re-grant such inam or part-

(i)as an endowment to the religious institution concerned, or

(ii)in case of resumption on the ground that the religious institution has ceased to exist or that the charity or service in question has in any way become impossible of performance, as an endowment for such religious, educational or charitable institution as the Commissioner may recommend.

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State of Tamilnadu - Subsection

Section 41(2)(f) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959