Section 6(1)(a) in Enfranchisement of Devadasi Inams Rules

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(a) in Enfranchisement of Devadasi Inams Rules

(a)if he is satisfied that the statement is in conformity with the provisions of the Act and these Rules, fix a date for the inquiry which shall not be less than thirty days from the date of receipt of the statement; and

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State of Tamilnadu - Subsection

Section 6(1)(a) in Enfranchisement of Devadasi Inams Rules