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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)The provisions of section 39, subsection (3), and section 40, shall apply to the trustee or trustees appointed, or the Board of Trustees constituted, by the Area Committee as they apply in relation to the trustee or trustees appointed, or the Board of Trustees constituted, by the Commissioner.