Section 19C(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 19C(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)that on the date to be specified in the order the office of the members of the board shall be deemed to be vacated and require a fresh election to be held on or before the said date; or

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Madras Presidency - Subsection

Section 19C(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951