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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Madras Presidency - Subsection

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

(b)may likewise abolish any Area Committee constituted under clause (a), provided that before doing so, a reasonable opportunity shall be given to the Committee to show cause against its abolition