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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(c)If the report is not received by the Commissioner within the time specified or such further time as may be granted by him, the Commissioner may modify, annul or reverse the decision or order of [the trustee] [Substituted for the words 'to the Committee or trustee, as the case may be' by section 7(ii)(a), of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1968 (Tamil Nadu Act 19 of 1968).].