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[Cites 0, Cited by 65] [Section 34A] [Entire Act]

State of Tamilnadu - Subsection

Section 34A(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)Any person aggrieved by an order passed under sub-section (2), may, within a period of thirty days from the date of receipt of such order, appeal to the Commissioner, in such form and in such manner, as may be prescribed.