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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(5)Neither the Court, nor the Government to which or to whom an application or appeal is made under sub-section (4) shall have power to stay the operation of the order pending the disposal of the application or appeal.