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[Cites 0, Cited by 0] [Section 113A] [Entire Act]

State of Tamilnadu - Subsection

Section 113A(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)For the purposes of this section, the officer referred to in sub-section (1) shall have all the powers of the Commissioner under this Act and any decision or order passed by such officer under this section shall be deemed to be a decision or order passed by the Commissioner under this Act.]