Section 86(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The trustee of every religious institution shall, before the end of March in each year, submit, in such form as may be specified by [the Commissioner] [Substituted by section 44(l)(a)of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).], a budget showing the probable receipts and disbursements of the institution during the following fasli year:-(a)[ to the Commissioner, in the case of maths arid specific endowments attached to maths;] [Substituted by section 44(l)(b)of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).](b)to the Joint Commissioner/Deputy Commissioner, in the case of institutions included in the list published under section 46;(c)to the Assistant Commissioner, in the case of other institution.
