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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Madras Presidency - Subsection

Section 18(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)The Commissioner shall not pass any order prejudicial to any party under sub-section (2) or clause (b) or clause (c) of sub-section (3), without hearing him or giving him a reasonable opportunity of being heard.