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[Cites 0, Cited by 4] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)A copy of the order made by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] under this section shall be communicated to the Government and to the trustee and shall be published in such manner as may be prescribed.