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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Madras Presidency - Subsection

Section 19(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)is unable for any reason to exercise any power or discharge any duty, the Commissioner may himself exercise such power or discharge such duty or authorize the Assistant Commissioner to do so: