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[Cites 0, Cited by 2] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)Nothing in sub-section (1) shall be construed as prohibiting the settlement of a scheme under section 64 during the period when a notification is in force, to take effect immediately on the notification ceasing to be in force.