Section 51 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
51. [Claims of certain persons to be trustees. [Substituted by Tamil Nadu Act 39 of 1996.]
] - (a) [***] [Clause (a) omitted by section 7 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006.](b)The Government, the Commissioner, the Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner in making appointments of trustees under section 47 or section 49-A, as the case may be, shall have due regard to the claims of persons belonging to the religious denomination for whose benefit the institutions concerned is chiefly intended or maintained.
