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

State of Tamilnadu - Subsection

Section 65(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(5)Every order of the Commissioner, settling, modifying or cancelling a scheme under this section shall be published in the prescribed manner and on such publication shall, subject to the provisions of sections 69 and 70, be binding on the trustee, the executive officer and all persons having interest.