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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Madras Presidency - Subsection

Section 29(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)When according such sanction, the Commissioner may impose such conditions and give such directions as he may deem necessary regarding the utilization of the amount raised by the transaction, the investment thereof and in the case of mortgage, regarding the discharge of the same within reasonable period.