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[Cites 0, Cited by 0] [Section 71(4)] [Section 71] [Entire Act]

Madras Presidency - Subsection

Section 71(4)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)in the case of any other religious institution, by an officer or servant subordinate to the Commissioner and deputed by him for the purpose.