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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Madras Presidency - Subsection

Section 66(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)For every institution notified under this Chapter, the Commissioner shall as soon as may be appoint a salaried executive officer, who shall be a person professing the Hindu religion.