Section 78(2)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 78(2)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)Within one month from the date of receipt of the notice of assessment, or whom objection has been preferred, within one month from the date of the decision of the Commissioner, or within such further time as may be granted by him, such trustee shall pay the amount specified in the original notice or the amount as fixed by the Commissioner on objection.

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Madras Presidency - Subsection

Section 78(2)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951