Section 26(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

(b)[ resigns his seat by writing under his hand addressed- [Substituted by Tamil Nadu Act 39 of 1996.]

(i)in the case of trustee appointed by the Assistant Commissioner, to the Assistant Commissioner;

(ii)in the case of trustee appointed by the Joint/Deputy Commissioner, to the Joint/Deputy Commissioner; and

(iii)in any other case, to the Commissioner, his seat shall thereupon become vacant].

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