Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114A] [Entire Act] State of Tamilnadu - Subsection Section 114A(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (4)The Government may pass such interlocutory orders pending the decision on the application for review as the Government may deem fit.
