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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

State of Puducherry - Subsection

Section 24A(1)(a) in Puducherry Hindu Religious Institutions Act, 1972

(a)The Commissioner may call for and examine the record of any Board of Trustees of an institution in respect of any proceeding under this Act (not being a proceeding in respect of which a suit or an appeal to a court is provided by this Act) to satisfy himself as to the regularity of such proceeding or correctness, legality or propriety of any decision or order passed thereon.