Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Tamilnadu - Subsection Section 71(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (3)The trustee or any person having interest may, thereupon, prefer any objection he may wish to make to the issue of a notification as proposed.
