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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1)(d) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(d)In cases where the Ruler of Travancore had the right to succeed to the right of management, in part, by reason of escheat of trustees, if the remaining trustees have failed to carry on their duties properly and in the best interests of the institution.