Section 12(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 12(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)shall, as soon as may be after the commencement of this Act, by notification in the Fort St. George Gazette, constitute an Area Committee for all temples situated in an Assistants Commissioner's division or part thereof other than temples included in the list published under section 38; and

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Madras Presidency - Subsection

Section 12(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951