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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Madras Presidency - Subsection

Section 34(6) in Madras Hindu Religious and Charitable Endowments Act, 1951

(6)No order passed under sub section (1), (2) or (3) shall operate as a bar to the trial of any suit or issue relating to the right to enjoy the land, or assignment of land revenue or produce derived from land, as the case may be.