Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 64] [Entire Act]

Madras Presidency - Subsection

Section 64(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)Where no such objection has been received within the time so specified or granted, the Government may, on receipt of a report from the Commissioner to that effect, by notification published in the Fort. St. George Gazette, declare the religious institution to be subject to the provisions of this Chapter.