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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Madras Presidency - Subsection

Section 51(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)After the expiry of the said period, the Area Committee or the Commissioner shall, after considering any objections and suggestions received, pass such order as it or he may think fit on such proposals, having regard to the established usage of the institution and its financial position; and a copy of the order shall be communicated to the trustee.