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[Cites 0, Cited by 1] [Section 63] [Entire Act]

Madras Presidency - Subsection

Section 63(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)Such objection shall be in writing and shall reach the commissioner before the expiry of the time specified in the notice aforesaid or within such further time as may be granted by the Commissioner.