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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(16) in Madras Hindu Religious and Charitable Endowments Act, 1951

(16)"Specific endowment" means any property or money endowed for the performance of any specific service or charity in a math or temple, or for the performance of any other religious charity, but does not include an inam of the nature described in Explanation (1) to clause (14);