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Madras HC Sets Aside Sale of Properties Endowed in 1907 for Temple Rituals - (27 Jun 2017)

Madras High Court has reversed a Lower Court’s order granting permission to hereditary trustees of a religious endowment to sell immovable properties that had been endowed in 1907 for conducting rituals in various temples.

Tags : MADRAS HIGH COURT   TEMPLE RITUALS  

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