Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] Madras Presidency - Subsection Section 63(3) in Madras Hindu Religious and Charitable Endowments Act, 1951 (3)The trustee or any person having interest may thereupon prefer any objection he may wish to make to the issue of a notification as proposed.
