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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Tamilnadu - Subsection

Section 21A(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)The Joint or Deputy Commissioner shall not pass any order prejudicial to any party under sub-section (2) without hearing him or giving him a reasonable opportunity of being heard.