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SC: For Selection of Non-Hereditary Trustee in Temples, Caste of Person Can’t be a Bar - (17 Dec 2024)

TRUSTS AND SOCIETIES

SC while hearing a plea on appointments of non-hereditary trustees in Devaswoms/Temples, has observed that in the event of any selection of non-hereditary trustee, the caste of a person can never be a bar and the principle governing the field in this regard will have to be strictly adhered to.

Tags : SUPREME COURT   NON-HEREDITARY TRUSTEE   CASTE  

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