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[Cites 0, Cited by 2] [Section 65(4)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(4)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)If the Commissioner is satisfied that any such scheme referred to in clause (a) is inconsistent with this Act and the rules made thereunder, he may, at any time, modify it in such manner as may be necessary to bring it into conformity with the provisions of this Act and the rules made thereunder.