Section 90(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)The [Commissioner, Joint Commissioner, Deputy Commissioner or Assistant Commissioner] [Substituted by section 48(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).], as the case may be, shall forward a copy of the order under sub-section (2) with the reasons for the same by registered post to the trustee or person concerned.
