Section 82(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)The Government shall pay to the commissioner the balance, if any, remaining out of the aggregate of the contributions and furthers sums paid or realised before the commencement of the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 1954, in pursuance of section 76 (1) and section 76 (2) after deducting therefrom sums paid by the Government under section 76.(4).]
