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State of Tamilnadu - Section

Section 75C in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

75C. Right of suit.

(1)Any trustee or any person having an interest, who is aggrieved by the continuance of a notification under section 75-A or under section 75-B may-
(i)in the case of the continuance of the notification under section 75-A, within sixty days from the 16th July 1965; and
(ii)in the case of the continuance of the notification under section 75-B, within sixty days from the date of the declaration under sub-section (5) or subsection (7) of the said section 75-B;
Institute a suit in the Court for the cancellation of such notification and the Government shall cancel the notification if the Court so directs:Provided that the Court shall have no power to suspend the operation of the notification pending the disposal of the suit.
(2)Any party aggrieved by a decree of the Court under sub-section (1) may, within ninety days from the date of the decree, appeal to the High Court.
(3)Notwithstanding anything contained in section 75-A or section 75-B, if the Government, after taking into consideration such matters relating to the management and administration of the religious institution as may be prescribed are satisfied that it is no longer necessary to continue a notification continued in force under section 75-A or under section 75-B, they may cancel the notification.
(4)In respect of a religious institution governed by a notification continued in force under section 75-A or section 75-B,-
(a)the scheme of administration, if any, settled and all rules, if any, framed under such scheme shall cease, and shall be deemed always to have ceased, to apply to the institution and shall become, and shall be deemed always to have become, inoperative; and such scheme and rules shall not be revived by reason of the cancellation of the notification under sub-section (1) or sub-section (3);
(b)the Commissioner shall have power and shall be deemed always to have had power to appoint a salaried Executive Officer who shall be a person professing the Hindu religion.]