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[Cites 0, Cited by 0] [Section 49B(3)] [Section 49B] [Entire Act]

State of Tamilnadu - Subsection

Section 49B(3)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(c)Every order passed by the Commissioner, Joint Commissioner, Deputy Commissioner or the Assistant Commissioner, as the case may be, under clause (a) or clause (b) shall be final and binding on the trustee or Board of Trustees and the executive officer.]