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[Cites 0, Cited by 2] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)[The Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by Tamil Nadu Act 38 of 1995.] may determine what the properties of the institution are and append to the scheme a schedule containing a list of such properties.