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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Tamilnadu - Subsection

Section 21A(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)If, any such decision or order has been passed by any Assistant Commissioner and it appears to the Joint or Deputy Commissioner that the decision or order should be modified, annulled, reversed or remitted for re-consideration, he may pass orders accordingly.