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[Cites 0, Cited by 37] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(11) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(11)"hereditary trustee" means the trustee of a religious institution, the succession to whose office devolves by hereditary right or is regulated by usage or specifically provided for by the founder, so long as such scheme of succession is in force;