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[Cites 0, Cited by 14] [Section 34A] [Entire Act]

State of Tamilnadu - Subsection

Section 34A(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)The Executive Officer or the Trustee or the Chairman of the Board of Trustees, as the case may be, of the religious institution concerned, shall pass an order fixing the lease rent and intimate the same to the lessee specifying a time within which such lease rent shall be paid.