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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2)(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(ii)the form and manner in which applications and appeals should be submitted to the Government, the Commissioner or the Additional, a Joint Commissioner or a Deputy Commissioner or an Assistant Commissioner];