Section 114A(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 114A(1)] [Section 114A] [Entire Act]

State of Tamilnadu - Subsection

Section 114A(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)on the basis of the discovery of new and important facts-

(i)which were not then within the knowledge of the Government when the order was made; or

(ii)which, after the exercise of due diligence where not then within the knowledge of the applicant or could not be produced, by him when the order was made; or

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State of Tamilnadu - Subsection

Section 114A(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959