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[Cites 0, Cited by 0] [Section 49B(3)] [Section 49B] [Entire Act]

State of Tamilnadu - Subsection

Section 49B(3)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)Where after the expiry of sixty days from the date on which the order or resolution was placed for reconsideration under sub-section (1), the trustee or the Board of Trustees fails to pass further order or resolution as required under clause (a), the Commissioner, Joint Commissioner, Deputy Commissioner or the Assistant Commissioner, as the case may be, may pass such order as he deems fit;