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[Cites 0, Cited by 1] [Section 6(11)] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(11)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)in the case of a temple, a person who is entitled to attend at or is in the habit of attending the performance of worship or service in the temple, or who is entitled to partake or is in the habit of partaking in the benefit of the distribution of gifts thereat;