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[Cites 0, Cited by 1] [Section 58] [Entire Act]

Madras Presidency - Subsection

Section 58(7) in Madras Hindu Religious and Charitable Endowments Act, 1951

(7)Every order of the Deputy Commissioner setting, modifying or cancelling a scheme under this section shall be published in the prescribed manner and on such publication shall, subject to the provisions of section 61 and 62, be binding on the trustee, the executive officer and all persons having interest.