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[Cites 0, Cited by 0] [Section 34C] [Entire Act]

State of Tamilnadu - Subsection

Section 34C(7) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(7)Any person aggrieved by an order passed by the Commissioner under sub-section (6) may, within ninety days from the date of receipt of such order, prefer a revision petition to the High Court.