Section 60(2)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 60(2)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)laying down that it shall be used for religious worship or instruction as before, or if such use is not possible, be utilized for any one or more of the purposes specified in section 59, sub-section (1).

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Madras Presidency - Subsection

Section 60(2)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951