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[Cites 0, Cited by 4] [Section 29] [Entire Act]

Madras Presidency - Subsection

Section 29(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)The trustee may within three months from the date of this receipt of a copy of the order, and any person having interest may within three months from the date of the publication of the order, appeal to the Government to modify the order or set it aside.