Section 4(1)(b) in Religious Institutions (Lease of Immovable Property) Rules, 1963

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State of Tamilnadu - Subsection

Section 4(1)(b) in Religious Institutions (Lease of Immovable Property) Rules, 1963

(b)on the notice board of the office of the Municipal Council or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Panchayat or the Panchayat Union or the village chavadi in the places where the properties are situate; and

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State of Tamilnadu - Subsection

Section 4(1)(b) in Religious Institutions (Lease of Immovable Property) Rules, 1963