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[Cites 0, Cited by 6] [Section 64(5)] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(5)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)If [the Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by Tamil Nadu Act 38 of 1995.] is satisfied that any such scheme referred to in clause (a) is inconsistent with this Act and the rules made thereunder, he may, at any time, after consulting the trustee and the persons having interest in the institution [xxx] [Words 'and the Area Committee, if any, exercising powers and discharging duties in respect of the institution' were omitted by Tamil Nadu Act 19 of 1968.], modify it in such manner as may be necessary to bring it into conformity with the provisions of this Act and the rules made thereunder.