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State of Tamilnadu - Section

Section 40 in Management and Preservation of Properties of Religious Institutions Rules

40. Trustees to afford facilities to officers, etc., for inspection, etc., of building works of secular character.

- The trustee or the Board of Trustees shall be bound to give the officers referred to in sub-rule (i) of rule 39 facilities for inspection, supervision, verification and check-measurement and shall carry out their directions.