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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Madras Presidency - Subsection

Section 74(8) in Madras Hindu Religious and Charitable Endowments Act, 1951

(8)The Collector of the district in which is situated any property of the trustee or other person from whom an amount is recoverable by way of surcharge shall, on a requisition made by the Commissioner, recover such amount as if it were an arrear of land revenue and pay the same to the religious institution concerned.