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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(3)After hearing the Chairman, Manager, Executive Officer or other person concerned and after holding such enquiry as he thinks fit, the Commissioner may confirm, discharge, vary or set aside the interim order or pass any other appropriate order.