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[Cites 0, Cited by 9] [Section 49] [Entire Act]

Madras Presidency - Subsection

Section 49(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)Any office-holder or servant punished by a trustee under sub section (1) may, within one month from the date of the receipt of the order by him, appeal against the order to the Deputy Commissioner.