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[Cites 0, Cited by 0] [Section 75C(4)] [Section 75C] [Entire Act]

State of Tamilnadu - Subsection

Section 75C(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)the scheme of administration, if any, settled and all rules, if any, framed under such scheme shall cease, and shall be deemed always to have ceased, to apply to the institution and shall become, and shall be deemed always to have become, inoperative; and such scheme and rules shall not be revived by reason of the cancellation of the notification under sub-section (1) or sub-section (3);