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 7A] [Entire Act] Madras Presidency - Subsection Section 7A(1) in Madras Hindu Religious and Charitable Endowments Act, 1951 (1)Every member of the Board shall be entitled to hold office for a period of two years from the date of his nomination or election, as the case may be.
