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[Cites 0, Cited by 1] [Section 118(2)] [Section 118] [Entire Act]

State of Tamilnadu - Subsection

Section 118(2)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(c)all orders made under section 67 of the Madras Hindu Religious Endowments Act, 1926 (Madras Act II of 1927) shall, notwithstanding that they are inconsistent with this Act, continue in force, but any such order may at any time be modified or cancelled by the [Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by section 13(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] if it is an order made under sub-section (1) or sub-section (3) of that section and by the Commissioner if it is an order made under sub-section (4) or sub-section (5) of that section; and any person aggrieved by any modification or cancellation made by the [Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by section 13(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] may prefer an appeal to the Commissioner within such time as may be prescribed.