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State of Tamilnadu - Section

Section 3 in Management and Preservation of Properties of Religious Institutions Rules

3. Annual report on works to be carried out.

- The trustee of a religious institution shall submit to the appropriate authority annually, six months before the end of each fasli, a report on the works which it is desirable or necessary to carry out during the succeeding fasli, setting out the need for, and the details of, the works and giving a rough estimate of the expenditure involved and of the manner in which the expenditure on the works is proposed to be met.