Section 74(5)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

[Cites 0, Cited by 0] [Section 74(5)] [Section 74] [Entire Act]

Madras Presidency - Subsection

Section 74(5)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)apply to the Court to modify or set aside the order and the Court, after taking such evidence as is necessary, may confirm, modify or remit the surcharge with such orders as to costs as it may think appropriate in the circumstances, or

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Madras Presidency - Subsection

Section 74(5)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951