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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)On receipt of, and after considering, such report, it shall be open to the Commissioner to modify, annul or reverse the decision or order, as revised after such re-consideration, as the case may be.