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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Madras Presidency - Subsection

Section 31(5) in Madras Hindu Religious and Charitable Endowments Act, 1951

(5)Any decision of the Court under this section may, at any time for sufficient cause, be modified or cancelled by the Court in a suit instituted by the Commissioner or the trustee or any person having interest but not otherwise.] [Substituted by Act No. 41 of 1963.]