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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(5)The trustee shall carry out the orders of [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] and then submit three copies of the register as corrected to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] for approval.