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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(1)[ "Additional Commissioner" means an Additional Commissioner appointed under section 9; [Substituted by Tamil Nadu Act 50 of 2002.](1-A) "Advisory Committee" means the Committee Constituted by the Government under sub-section (1) of section 7;]