Section 22(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)to transfer any proceeding pending before [a Joint or a Deputy or an Assistant Commissioner] [Substituted by Tamil Nadu Act 38 of 1995.] to his own file and dispose of it himself, or

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State of Tamilnadu - Subsection

Section 22(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959