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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(ii) in Manner of Publication of the List of Religious Institutions (Other than Maths or Specific Endowments Attached Thereto) Rules

(ii)on the notice boards of the offices of the [Joint Commissioner, Deputy Commissioner and Assistant Commissioners] [Substituted by G.O. Ms. No. 275, C.T. & R.E., dated 16th July 1997.] concerned having jurisdiction over the area in which the temple included in the list is situate or the temple to which the specific endowment included in the list is attached is situate;