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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2)(d) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(d)
(i)Any party aggrieved by an order of the Collector under clause (a) may appeal to the District Collector within such time as may be prescribed, and on such appeal, the District Collector may, after giving notice to the Commissioner and each of the persons mentioned in clause (b) and after holding such inquiry as may be prescribed, pass an order confirming, modifying or cancelling the order of the Collector.
(ii)The order of the District Collector on such appeal, or the order of the Collector under clause (a) where no appeal is preferred under sub-clause (i) to the District Collector within the time prescribed shall be final: