Section 64(6) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(6)Every order of [the Joint Commissioner or the Deputy Commissioner, as the case may be, settling,] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 58 of 1995).] modifying or cancelling a scheme under this section shall be published in the prescribed manner and on such publication shall, subject to the provisions of sections 69 and 70, be binding on the trustee, the executive officer and all persons having interest.
