Section 43 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
43. [The Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] to sanction compromise of legal proceedings.
- No suit, application or appeal pending before a Court to which a religious institution is a party shall be withdrawn or compromised by the trustee of the institution except with the previous sanction of [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.].
