Section 79A(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)Where, in any proceedings taken under this section or, in consequence of anything done under this section, a question arises as to whether any land is the property of the charitable or religious institution or endowment, such land shall be presumed to be property of the charitable or religious institution or endowment until the contrary is proved by the encroacher.
