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[Cites 0, Cited by 1] [Section 7A] [Entire Act]

State of Tamilnadu - Subsection

Section 7A(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(5)Notwithstanding anything contained in this section, the District Committee shall have no jurisdiction to send any panel of names of persons under this section in respect of any religious institution for which a scheme has been settled or deemed to have been settled under this Act by the High Court or any Court subordinate to the High Court.]