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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Madras Presidency - Subsection

Section 21(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)In entering the premises of a religious institution or place of worship, the person authorised by, or under sub-section (2) or the police officer referred to in sub-section (2) shall, if practicable, give notice to the trustee and shall have due regard to the practices and usages of the institution.]