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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)The Commissioner shall, out of the [Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund] [Substituted for the expression 'Madras Hindu Religious and Charitable Endowments Administration Fund' by paragraph 3(1) of, and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970.], repay to the Government sums paid by the Government under sub-section (1).