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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(7) in Madras Hindu Religious and Charitable Endowments Act, 1951

(7)[ "Deputy Commissioner" means the Deputy Commissioner appointed under sub-section (4) of section 8C;] [Substituted by Act No. 31 of 2008.]