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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)If the Commissioner decides that the institution should be notified as aforesaid, he shall make a report to that effect to the Government who may, thereupon, by notification, declare the religious institution to be subject to the provisions of this Chapter.