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

Madras Presidency - Subsection

Section 19D(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)all the powers and duties which under the provisions of this Act are to be exercised and performed by the Board or the President shall, during the period of supersession, be exercised and performed by such person or persons as the Government may direct; and