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

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

State of Tamilnadu - Subsection

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

(b)Before passing an order under clause (a), the Collector shall give notice to the trustee, to the Commissioner, to the inamdar concerned, to the person in possession of the inam where he is not the inamdar and to the alienee, if any of the inam; the Collector shall also publish a copy of such notice in such manner as may be prescribed and such publication shall be deemed to be sufficient notice to every other person likely to be affected by such order; and the Collector shall hear the objections, if any, of the persons to whom such notice is given or deemed to be given and hold such inquiry as may be prescribed.

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State of Tamilnadu - Subsection

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