Section 94(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)Within one month from the date of the receipt of the notice of assessment, or when objection has been preferred, within one month from the date of the decision of the Commissioner, or within such further time as may be granted by him, such trustee shall pay the amount specified in the notice under sub-section (1) or under the proviso thereto or the amount as fixed by the Commissioner on objection.

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State of Tamilnadu - Subsection

Section 94(2)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959