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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Madras Presidency - Subsection

Section 35(2)(g) in Madras Hindu Religious and Charitable Endowments Act, 1951

(g)The order of re-grant made under clause (f) shall, on application made to the Collector within the time prescribed, be executed by him in the manner prescribed.