Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 34A] [Entire Act] State of Tamilnadu - Subsection Section 34A(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (4)The Commissioner may, after giving the person aggrieved an opportunity of being heard, pass such order as he thinks fit.
