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 34(7)] [Section 34] [Entire Act] Madras Presidency - Subsection Section 34(7)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951 (a)The quit-rent imposed under sub section (1) shall be payable to the temple concerned.