Section 26(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)If any question arises as to whether a trustee has become subject to any of the disqualifications mentioned in [sub-section (1) or sub-section (1-A)] [Substituted for 'sub-section (1)' by Act No. 26 of 2013, dated 8.11.2013.], the question shall be referred for the decision of [the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.].
