Section 62(1)(ii) in Madras Hindu Religious and Charitable Endowments Act, 1951

[Cites 0, Cited by 5] [Section 62(1)] [Section 62] [Entire Act]

Madras Presidency - Subsection

Section 62(1)(ii) in Madras Hindu Religious and Charitable Endowments Act, 1951

(ii)under section 57, section 58 or section 60 read with sub-section (1) (a), (2) or 4 (a) of section 19 may, within ninety days from the date of the receipt of such order by him, institute a suit in the Court against such order; and the Court may modify or cancel such order, but it shall power to stay the Commissioner's have no order pending the disposal of the suit.

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Madras Presidency - Subsection

Section 62(1)(ii) in Madras Hindu Religious and Charitable Endowments Act, 1951