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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(v) in Religious Institutions (Lease of Immovable Property) Rules, 1963

(v)that the lessee shall execute a lease deed in the form specified by the executive authority of religious institution. The purpose for which the shop or building is given for lease shall be specified clearly in the lease deed;