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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Madras Presidency - Subsection

Section 58(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)The Deputy Commissioner may determine what the properties of the religious institution are and append to the scheme a schedule containing a list of such properties:Provided that such determination shall not affect the rights of persons who are the hostile possession of any of the said properties.