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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(d) in Appropriation of Endowments Rules

(d)in any other conspicuous place in the locality in which the temple or math is situate which may be selected by the [Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted for the words 'The Deputy Commissioner' by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.], in his discretion: