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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Madras Presidency - Subsection

Section 32(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)Against an order of the Deputy Commissioner under sub-section (1) or sub-section (2), the trustee or the person affected may, within two months from the date of the receipt of the order by him, appeal to the Commissioner.