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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Madras Presidency - Subsection

Section 51(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)Against an order made by the Area Committee under sub-section (3), the trustee or any person having interest may, within one month from the date of the receipt of the order by the trustee, appeal to the Deputy Commissioner.