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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2)(g) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(g)The order of re-grant made under clause (f) shall, on application made to the Collector within the time prescribed, be executed by him in the manner prescribed.