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

State of Tamilnadu - Subsection

Section 65(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)The Commissioner may determine what the properties of the math or of the specific endowment attached to the math are and append to the scheme a schedule containing a list of such properties.