Section 2(b) in Management and Preservation of Properties of Religious Institutions Rules
(b)the [Commissioner] [Substituted by G. O. Ms. No. 261, C. T. & R. E., dated the 13th July 1992.] in relation to religious institutions not published under section 46 and religious institutions included in the list published under section 46(i) and 46(iii) of the Act, if the estimate cost of the works exceeds Rs. 5.00.000;
