Section 29 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
29. Recovery of the amount determined under section 28.
- Where any trustee or administrator or other person who has been ordered under sub-section (3) or sub-section (5) of section 28 to make payment or restore possession of any property, omits or fails to do so within the time specified in such order, the Chief Administrative Officer with the prior approval of the Board, shall take such steps, as he may think fit, to recover possession of the property aforesaid and shall also send a certificate to the collector of the district in which the property of the trustee or administrator or other person situate, stating therein the amount that has been determined by chief Administrative Officer or by the Court, as the case may be, under section 28, as being payable by the trustee or administrator or other person, and thereupon, the collector shall recover the amount specified in such certificate, as if, it was an arrear of land revenue and on the recovery of such amount, pay the same to the Chief Administrative Officer who shall credit the amount to the funds of the concerned trust or endowment.Chapter - IV Registration of Trust and Endowment
