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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

(2)Any sum of money due under sub-section (1) may, on a certificate issued by the Board after giving the trustee or administrator concerned an opportunity of being heard, be recovered in the same manner as an arrear of land revenue.