Section 2(2)(c) in Notification of Religious Institutions Rules

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State of Tamilnadu - Subsection

Section 2(2)(c) in Notification of Religious Institutions Rules

(c)on the notice board of the office of the Municipal Council including the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or village chavadi and, if there is no village chavadi, some other public place in the village in which the institution is situate; and

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State of Tamilnadu - Subsection

Section 2(2)(c) in Notification of Religious Institutions Rules