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[Cites 0, Cited by 4] [Section 39] [Entire Act]

Madras Presidency - Subsection

Section 39(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)[ Where the Commissioner by order appoints a non-hereditary trustee or trustees the hereditary trustee or trustees may, within thirty days of the receipt of the order, file an application to the court to set aside or modify such order.