Section 78(5) in Madras Hindu Religious and Charitable Endowments Act, 1951
(5)The Collector shall, on receipt of a requisition under subsection (3), withhold the amount mentioned therein out of the tasdik or any other allowance payable by the Government to the religious institution concerned, but where the tasdik or other allowance is insufficient for the purpose, the Collector shall with old the amount available, and recover the balance as if it were an arrear of land revenue.
