Section 94(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 94(4)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)On receipt of a requisition under sub-section (3), the Collector shall issue a notice to the trustee concerned-

(i)requiring him, within fifteen days from the date of the service thereof, to pay the amount mentioned in the requisition and specified in the notice; and

(ii)stating that on default, such amount will be recovered as if it were an arrear of land revenue.

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State of Tamilnadu - Subsection

Section 94(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959