Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81C] [Entire Act] Madras Presidency - Subsection Section 81C(3) in Madras Hindu Religious and Charitable Endowments Act, 1951 (3)The Government shall place the Administration Report before the Legislative Assembly within one month from the date of its receipt.]