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[Cites 0, Cited by 9] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(7) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(7)Every application to the Commissioner for the exercise of his powers under this section shall be preferred within three months from the date on which the order or proceeding to which the application relates was communicated to the applicant.