Section 34(1)(iii) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 34(1)(iii) in Madras Hindu Religious and Charitable Endowments Act, 1951

(iii)Where the remuneration of such service consists in part of lands and in part of an assignment of land revenue, enfranchisement of the lands shall be effected in the manner laid down in sub-clause (i) and of the assignment of the land revenue in the manner laid down in sub-clause (ii).

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Madras Presidency - Subsection

Section 34(1)(iii) in Madras Hindu Religious and Charitable Endowments Act, 1951