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[Cites 0, Cited by 9] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(5)During the pendency of the proceeding, the Joint Commissioner shall order the encroacher to deposit such amount as may be specified by him in consideration of the use and occupation of the properties in question in the manner prescribed.]