Section 94(2)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(2)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)Such trustee may, within fifteen days from the date of the receipt of the notice under sub-section (1) or under the proviso thereto or within such further time as may be granted by the Commissioner, prefer his objection thereto, if any, to the Commissioner in writing. Such objection may relate either to his liability to pay or to the amount specified in the notice.

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State of Tamilnadu - Subsection

Section 94(2)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959