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Madras Presidency - Section

Section 17 in Madras Hindu Religious and Charitable Endowments Act, 1951

17. Performance of Functions of Area Committee on abolition.

- Where an Area Committee has been abolished under clause (b) of sub-section (1) of section 12, a new Area Committee shall be constituted within six months of its abolition and till then its powers and duties shall be exercised and discharged by the Assistant Commissioner concerned.