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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Madras Presidency - Subsection

Section 63(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)Such notice shall state the reasons for the action proposed, and specify a reasonable time, not being less than one month from the date of the issue of the notice, for showing such cause.