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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Madras Presidency - Subsection

Section 35(2)(e) in Madras Hindu Religious and Charitable Endowments Act, 1951

(e)Except as otherwise provided in clause (d), an order of resumption passed under this section shall not be liable to be questioned in any Court of Law.