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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Madras Presidency - Subsection

Section 70(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)The Area Committee or the Commissioner, as the case may be, may, after giving notice to the trustee in the prescribed manner and after considering his representations if any, make such alterations, omissions of additions in the budget as the Area Committee or the Commissioner may deem fit.