Section 6(2)(a) in Enfranchisement of Devadasi Inams Rules

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(a) in Enfranchisement of Devadasi Inams Rules

(a)if the statement is not re-presented within the period specified in that behalf or if it is so re-presented within such period, but the District Collector is not satisfied that it has been brought in conformity with the provisions of the Act and these Rules, the District Collector may reject the statement; and

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State of Tamilnadu - Subsection

Section 6(2)(a) in Enfranchisement of Devadasi Inams Rules