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[Cites 0, Cited by 1] [Section 45] [Entire Act]

Madras Presidency - Subsection

Section 45(5) in Madras Hindu Religious and Charitable Endowments Act, 1951

(5)A trustee who is suspended, removed or dismissed under subsection (1), may, within one month from the date of the receipt of the order of suspension, removal or dismissal; appeal against the order to the Commissioner if it was passed by a Deputy Commissioner, and to the Government if it was passed by the Commissioner.