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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(8) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(8)"Deputy Commissioner" means a Deputy Commissioner appointed under section 9;[(8-A) "District Committee" means the Committee constituted by the Government under section 7-A;] [Inserted by Act No. 51 of 2012, dated 16.11.2012.]