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[Cites 0, Cited by 1] [Section 78] [Entire Act]

Madras Presidency - Subsection

Section 78(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)The contributions, cost and expenses payable under sections 76 and 77 shall be assessed on and notified to the trustee of the religious institution concerned in the prescribed manner.