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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

Madras Presidency - Subsection

Section 19A(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)Notwithstanding anything contained in this Act, the Board shall have the power to call for any file or proceedings pending before any of its officers or Area Committees and either dispose it of by itself or transfer it to another officer of the Board for disposal.