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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)If, upon receipt of such notice or otherwise, the Deputy Commissioner or Assistant Commissioner makes any application in that behalf, he shall be added as a necessary party at any stage of such suit or proceeding.