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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Madras Presidency - Subsection

Section 60(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)Nothing contained in sub-section (1) or sub-section (2) shall be deemed to authorise the Deputy Commissioner to pass an order in respect of any property or funds which vested in any person before the commencement of this Act by the operation of the law of limitation.