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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(4)Such objections shall be in writing and shall reach the Commissioner before the expiry of the time specified in the notice aforesaid or within such further time as may be granted by the Commissioner.