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[Cites 0, Cited by 3] [Section 118(2)] [Section 118] [Entire Act]

State of Tamilnadu - Subsection

Section 118(2)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)all rules made, or deemed to have been made, notifications or certificates issued or deemed to have been issued, orders passed or deemed to have been passed, decisions made or deemed to have been made, proceedings or action taken or deemed to have been taken, schemes settled or deemed to have been settled and things done or deemed to have been done by the Government, the Commissioner, a Deputy Commissioner, an Area Committee or an Assistant Commissioner under the said Act, shall, in so far as they are not inconsistent with this Act, be deemed to have been made, issued, passed, taken, settled or done by the appropriate authority under the corresponding provisions of this Act, and shall have effect accordingly;