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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(6) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(6)Any person aggrieved by the decision of the Commissioner under sub-section (5), may, within one month from the date of the decision, appeal to the Government:Provided that the Government shall not pass any order prejudicial to any party unless he has had a reasonable opportunity of making his representations.]