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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(4)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)If any such decision or order has been passed illegally by the trustee of a math or a specific endowment attached to a math and it appears to the Commissioner that the decision or order should be modified, annulled, reversed or remitted for re-consideration, he may pass orders accordingly.