Section 78(4)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 78(4)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)On receipt of a requisition under subsection (3), the Collector shall issue a notice to the trustee concerned-

(i)requiring him, within fifteen days from the service thereof, to pay the amount mentioned in the requisition and specified in the notice; and

(ii)stating that on default, such amount will be recovered as if it were an arear of land revenue.