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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(1)Where no such objection has been received within the time so specified or granted, the Government may, on receipt of a report from the Commissioner to that effect, by notification, declare the religious institution to be subject to the provisions of this Chapter.