Section 18(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 18(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)On receipt of, and after considering, such report, it shall be open to the Commissioner to modify, annual or reverse the decision or order, or the decision or order as revised after such reconsideration, as the case may be.

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Madras Presidency - Subsection

Section 18(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951