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[Cites 0, Cited by 1] [Section 18(3)] [Section 18] [Entire Act]

Madras Presidency - Subsection

Section 18(3)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)If any such decision or order has been passed any Area Committee or by the trustee of any religious institution included in the list published under section 38, the Commissioner may, if he thinks fit remit the matter together with his observations in regard thereto, to the Committee or trustee for reconsideration of the decision or order and report to the Commissioner within a time to be specified by him in this behalf.