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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)[ where the order has been made by the Assistant Commissioner, to the Joint Commissioner or Deputy Commissioner; [Substituted by Tamil Nadu Act 39 of 1996.]