Section 45(1)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Madras Presidency - Subsection

Section 45(1)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)for wilful disobedience of any lawful order issued under the provisions of this Act by the Government, the Commissioner or Deputy Commissioner, the Area Committee or the Assistant Commissioner, or

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Madras Presidency - Subsection

Section 45(1)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951