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[Cites 0, Cited by 1] [Section 48] [Entire Act]

Madras Presidency - Subsection

Section 48(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)Any person affected by an order of the trustee under subsection (3) may, within one month from the date of the receipt of the order by him, appeal against the order to the Deputy Commissioner.