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[Cites 0, Cited by 1] [Section 45] [Entire Act]

Madras Presidency - Subsection

Section 45(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)It shall be open to an Assistant Commissioner to move the Deputy Commissioner to take action under subsection (1) in respect of any trustee of an institution over which an Area Committee has jurisdiction, and to place the trustee under suspension pending the orders of the Deputy Commissioner under subsection (3).