Section 82(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The compensation awarded by the Tribunal shall be payable out of the funds of the religious institution after the trustee obtains the permission of [the Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], in accordance with the provisions of this Act.
