Section 52 in Travancore-Cochin Hindu Religious Institutions Act, 1950
52.
All public officers having custody of any record, register, report of other document relating to incorporated ans unincorporated Devaswoms or Hindu Religious Endowments or any movable or immovable property there of shall furnish the same, or such copies of or extracts from the same, as may be required by the Devaswom Commissioner or any other Officer of the Devaswom Department authorised by him in this behalf.
