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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Puducherry - Subsection

Section 22A(6) in Puducherry Hindu Religious Institutions Act, 1972

(6)Any person aggrieved by the decision of the Commissioner under sub-section (5) may, within one month from the date of the decision, appeal to the Government:Provided that the Government shall not pass any order prejudicial to any party unless he has had a reasonable opportunity of making his representation.]