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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)In making any such arrangement, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] shall have due regard to the claims of the disciples of the math, if any.