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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(4)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)authorise another [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] to exercise the said powers and discharge the said duties.