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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)at the commencement of the proceedings before the Tribunal, the trustee of the religious institution and the person to be compensated shall state what in their respective opinion is a fair amount of compensation;