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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(6) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(6)The Deputy Commissioner may after holding such enquiry as he deems fit pass orders in appeal which shall be final and shall not be called in question in any suit, application or other proceeding before any Court or other authority.