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[Cites 0, Cited by 2] [Section 47] [Entire Act]

Madras Presidency - Subsection

Section 47(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)Any person affected by an order of the Deputy Commissioner under subsection (3) may, within one month from the date of the receipt of the order by him, appeal against the order, to the Commissioner.