Section 6(12) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(12)"Incorporated Devaswoms" means the Devaswoms mentioned in Schedule I [xxx] [The expression 'to the Travancore-Cochin Hindu Religious Institutions Act, 1950 (Travancore-Cochin Act XV of1950)' urns omitted by section 3 of the Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).][(12-A) "Inspector" means an Inspector in the Hindu Religious and Charitable Endowments Administration Department;] [Inserted by Tamil Nadu Act 39 of 1996.][(12-B)] [Renumbered by Tamil Nadu Act 39 of 1996.] "Joint Commissioner" means a Joint Commissioner appointed under section 9;
