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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Madras Presidency - Subsection

Section 28(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)The Commissioner or any officer or other person deputed by the Commissioner in this behalf may inspect all movable and immovable property belonging to, and all records, correspondence, plans, accounts and other documents relating to, any religious institution.