Section 42 in Madras Hindu Religious and Charitable Endowments Act, 1951
42. Power under sections 39 and 41 to be exercisable notwithstanding provision in scheme.
- The power to appoint trustees under section 39 or section 41 shall be exercisable notwithstanding that the scheme, if any, settled, or deemed under this Act to have been settled for the institution contains provision to the countrary.
