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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)himself exercise the powers conferred and discharge the duties imposed by this Act or the rules made thereunder on the [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], or