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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(7)(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(ii)in relation to a math or temple situated elsewhere, the Subordinate Judge's Court having jurisdiction over the area in which the math or temple is situated, or if there is no such Court, the District Court having such jurisdiction;