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[Cites 0, Cited by 0] [Section 49B(3)] [Section 49B] [Entire Act]

State of Tamilnadu - Subsection

Section 49B(3)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)Where the order or resolution is placed for reconsideration under subsection (1), the trustee or the Board of Trustees shall reconsider the order or resolution having due regard to the objections contained in the note and pass such further order or resolution as he or it may deem fit. A copy of every such further order or resolution shall be sent forthwith to the Commissioner, Joint Commissioner, Deputy Commissioner or the Assistant Commissioner, as the case may be, who may pass such order as he deems fit;