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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Madras Presidency - Subsection

Section 74(6) in Madras Hindu Religious and Charitable Endowments Act, 1951

(6)Neither the Court nor the Government to which or to whom an application or appeal is made under sub section (5) shall have power to stay the operation of the order pending the disposal of the application or appeal.