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[Cites 0, Cited by 5] [Section 45] [Entire Act]

Madras Presidency - Subsection

Section 45(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)Pending the disposal of the charges framed against the trustee, the Commissioner or the Deputy Commissioner may place the trustee under suspension and appoint a fit person to discharge the functions of the trustee.