Section 97(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The said Fund shall be vested in, and administered by, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] in such manner as may be prescribed.[Chapter X-A] [Inserted by section 9 of the Tamil Nadu Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).] Devaswom Fund
