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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(5)(iii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(iii)[ where the orders has been passed by the Assistant Commissioner to the Joint/Deputy Commissioner.] [Added by section 35(3)(c) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).]