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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)If any such decision or order has been passed [xxx] [The words 'by any Area Committee or' were omitted by section 7(ii)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1968 (Tamil Nadu Act 19 of 1968).] by the trustee of any religious institution included in the list published under section 46, the Commissioner may, if he thinks fit, remit the matter together with his observations in regard thereto [to the trustee,] [Substituted for the words 'to the Committee or trustee, as the case may be' by section 7(ii)(a), of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1968 (Tamil Nadu Act 19 of 1968).] for re-consideration of the decision or order and report to the Commissioner within a time to be specified by him in this behalf.