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[Cites 0, Cited by 3] [Section 25] [Entire Act]

Madras Presidency - Subsection

Section 25(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)The Commissioner may, after receiving the register and recommendations of the Area Committee or of the Assistant Commissioner with respect thereto and making such further inquiry as he may consider necessary direct the trustee to make such alterations, omissions or additions in the register as the Commissioner may deem fit.