Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

Madras Presidency - Subsection

Section 95(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)The Commissioner or a Deputy Commissioner holding such an inquiry or hearing such an appeal shall be deemed to be a person, acting judicially within the meaning of the Judicial Officers Protection Act, 1850.