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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Madras Presidency - Subsection

Section 19(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)If the Commissioner is satisfied that a Deputy or an Assistant Commissioner has failed to exercise any power or discharge any duty which he ought to have exercised or discharged, the Commissioner may himself exercise such power or discharge such duty.