Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] Madras Presidency - Subsection Section 89(3) in Madras Hindu Religious and Charitable Endowments Act, 1951 (3)No offence punishable under sub section (1) shall be inquired into or tried by any Court inferior to that of a Magistrate of the first class.
