Section 49(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The provisions of sub-sections (3) and (4) of section 47 and of section 48 shall apply to the trustee or trustees appointed, or the Board of Trustees constituted by [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] as they apply to the trustee or trustees appointed, or the Board of Trustees constituted under section 47.] [Substituted for the words 'from among the panel of names of persons sent by the District Committee concerned under sub-section (4) of section 7-A' by section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006 (Tamil Nadu Act 15 of 2006).]
