Section 78(2)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 78(2)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)Such trustee may, within fifteen days from the date of the receipt of such notice or within such further time as may be granted by the Commissioner, prefer his objection thereto if any, to the Commissioner in writing. Such objection may relate either to his liability to pay or to the amount specified in the notice. The Commissioner shall consider such objection and give his decision confirming, withdrawing or modifying his original notice.

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Madras Presidency - Subsection

Section 78(2)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951