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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(1)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)the Tribunal in making its award shall have regard to the nature of the property, the use to which it has been put, the rent, fee or other income payable in accordance with the terms of the lease, licence or mortgage, as the case may be;