Section 90(8) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(8)Where [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] is satisfied that the trustee or other person with intent to defeat or delay the execution of any order that may be made under sub-section (2) or sub-section (4) -(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the jurisdiction of [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.],may, unless adequate security is furnished, apply to the Court pending the decision of the Court or Government for conditional attachment of the said property or such part thereof, [as he thinks necessary] [Substituted by section 48(3) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).].
