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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Madras Presidency - Subsection

Section 34(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)While determining the rent under sub section (2), the Collector shall fix a date from which the order shall take effect and such lands or produce shall be deemed to have been freed from the condition of service on and from the date so fixed.