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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Madras Presidency - Subsection

Section 59(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)The order of the Deputy Commissioner under this section shall be published in the prescribed manner and on such publication shall, subject to the provisions of section 61, be binding on the trustee, the executive officer and all persons having interest.