Section 6(9) in Madras Hindu Religious and Charitable Endowments Act, 1951
(9)"hereditary trustee" means the trustee of religious institution succession to whose office devolves by hereditary right or is regulated by usage or is specifically provided for by the founder, so long as such scheme of succession is in force;[9(a) "Malabar area" means the area comprised in the Malabar District referred to in sub-section (2) of section 5 of the States Reorganisation Act, 1956 (Central Act 39 of 1956).] [Inserted by Act No. 31 of 2008.]
