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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Madras Presidency - Subsection

Section 40(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)In the case of a religious institution for which a Board of Trustee is constituted under section 39, subsection (1), the Board shall elect one of its number to be its Chairman.