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[Cites 0, Cited by 1] [Section 64] [Entire Act]

Madras Presidency - Subsection

Section 64(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)If the Commissioner decides that the institution should be notified as aforesaid, he shall make a report to that effect to the Government who may thereupon, by notification published in the Fort St. George Gazette declare the religious institution to be subject to the provisions of this Chapter.