The Commissioner, the Joint Commissioner, the Deputy Commissioner or the Assistant Commissioners, as the case may be, exercising powers under section 90 shall cause necessary inquiries to be made in respect of the properties referred to in sub- section (8) with reference to revenue records and encumbrances on immovable properties as disclosed in the records maintained in the Registration Department.Appendix(See rule 8)Requisition under section 90(7) of the Tamil Nadu Hindu Religious and Charitable Endowments Act (Tamil Nadu Act 22 of 1959)ToThe Collector................ District.Whereas the person described in column (2) of the Schedule below has made default in complying with the order of surcharge made against him under section 90(2) to pay the amount mentioned in column (5) of the said Schedule, you are hereby requested to recover the said amount from him as if it were an arrear of land revenue and pay the same to the trustee of the institution mentioned in column (3) thereof.
