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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Madras Presidency - Subsection

Section 31(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)It shall be competent to the Commissioner when giving a direction under sub-section (1) to determine what portion of such surplus shall be retained as a reserve fund for the math or temple and to direct the remainder to be appropriated to the purposes specified in that sub-section.