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[Cites 0, Cited by 3] [Section 64] [Entire Act]

Madras Presidency - Subsection

Section 64(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)Every notification published or deemed to be published under this section shall remain in force for a period of five years, but it may by notification, be cancelled at any time or continued from time to time for a further period or periods not exceeding five years at a time as the Government may by notification, in each case, think fit to direct.