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[Cites 0, Cited by 5] [Section 49] [Entire Act]

Madras Presidency - Subsection

Section 49(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)A hereditary office-holder or servant may, within one month from the date of the receipt by him of the order of the Deputy Commissioner under sub section (2), prefer an appeal to the Commissioner against such order.