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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Madras Presidency - Subsection

Section 28(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)The powers conferred by sub-section (1) may also be exercised, in the case of religious institutions other than maths, by the Assistant Commissioner and in the case of institutions over which an Area Committee has jurisdiction, by any member of the Committee authorised by it in this behalf.