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 31] [Entire Act] Madras Presidency - Subsection Section 31(3) in Madras Hindu Religious and Charitable Endowments Act, 1951 (3)The Commissioner may, at any time, by order and in the manner provided in subsection (1) modify or cancel an order passed under that sub-section.
